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 29] [Entire Act] State of Bihar - Subsection Section 29(vii) in Criminal Court Rules of the High Court of Judicature at Patna (vii)Whenever possible, where the object of the remand is the verification of the prisoner's statement he should; be remanded to the charge of a Magistrate.
