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[Cites 0, Cited by 0] [Section 408] [Entire Act]

State of Bihar - Subsection

Section 408(4) in Civil Court Rules of the High Court of Judicature at Patna

(4)A Bank account in the joint names of the District and Sessions Judge and the Registrar of the Civil Courts concerned shall be opened in which the amount of the Photo copying charges shall be deposited.