Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 43 in Patna High Court Rules, 1916

43. The Registrar may, upon the application of any party, and upon good and sufficient reason shown, give such special directions as to any of the matters to which the Rules of this part relate as may seem fit; and may by special order exempt any party from the operation of any portion of such Rules.

(D)Appeals from Orders and Applications for Review and Revision