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 Bihar - Section Section 53 in Patna High Court Rules, 1916 53. In an application for review of judgment the paper-book shall contain - (i)the application;(ii)any affidavit filed with the application;(iii)any affidavit in reply;(iv)the judgment and the decree or order to which the application relates.
