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State of Jharkhand - Section

Section 481 in Civil Court Rules of the High Court of Judicature at Patna

481.

Where, in the general statement compiled tor any District, the total of the column "Received by transfer" differs from that of the column "Disposed of by transfer" the reason should be explained, and any cases transferred from or to other State should be noted particularly, as the information is required in the preparation of the Court's general returns.