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State of Bihar - Section

Section 45 in Patna High Court Rules, 1916

45. One copy of the paper-book filed under Rule 44 shall be served by the Deputy Registrar on each set of the appearing respondents:

Provided that if the paper-books filed under the preceding Rule are not sufficient to meet the demand of the respondents under this Rule, the appellant shall make up the deficit within a time fixed by the Registrar.