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 446] [Entire Act] State of Bihar - Subsection Section 446(a) in Civil Court Rules of the High Court of Judicature at Patna (a)The action taken by the Court in cases in which an estate has been found to have been undervalued in the first instance.
