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 49 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992 49. The District Judge shall hold such tests as may be directed by the High Court from time to time.
