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State of Bihar - Section

Section 27 in Patna High Court Rules, 1916

27. Immediately upon the receipt of the petition of appeal from the Registrar of the Supreme Court, the appeal shall be registered; the original lower court record of the case, if it has been returned to the Court below, shall be called for; and the advocates of the parties shall be informed of the receipt of the copy of the petition of appeal from the Supreme Court.