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State of Assam - Section

Section 12 in Civil Suit Rules (Assam)

12. Arrangement of papers.

- The papers shall be fastened together in the ordinary brief form and must be properly paged and indexed. The index will be the first page of the brief and will be in the Form A attached to these Rules. It will show also the dates on which the papers were sent to the Government pleader, returned by him to the District Officer, and submitted to the Commissioner, or the Legal Remembrancer, as the case may be.