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State of Bihar - Section

Section 193 in Civil Court Rules of the High Court of Judicature at Patna

193.

A record should be kept by all Civil Courts of the number of cases reported to the Collector under Section 58 (4) of the Act, which should be referred to in the annual reports on the administration of Civil Justice, and the matter should also receive notice in the reports on the inspection of Subordinate Courts.Rules Under Section 100