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 200] [Entire Act] State of Bihar - Subsection Section 200(3) in Civil Court Rules of the High Court of Judicature at Patna (3)The substance of the evidence, the judgment, and the decree shall be entered in the Cause-Sheet referred to above. [G.L. 5/61.]
