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] [Section 518] [Entire Act] State of Bihar - Subsection Section 518(6) in Civil Court Rules of the High Court of Judicature at Patna (6)To apply for summons to persons whose attendance is required either to give evidence or to produce documents.
