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 164] [Entire Act] State of Jharkhand - Subsection Section 164(b) in Criminal Court Rules of the High Court of Judicature at Patna (b)Records relating to different cases may, if not inconvenient, be packed in the same parcel provided such records are separately tied up.
