Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 178 in Criminal Court Rules of the High Court of Judicature at Patna 178. [ [Substituted by C.S. No. 65.] No fee shall be chargeable on any process of Criminal Court in any case where the prosecution is on the part of the Government.]
