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 224 in Criminal Court Rules of the High Court of Judicature at Patna 224. No statement in use by authority of the High Court may be discontinued without an express order of such Court.B. Monthly and Quarterly Statements
