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State of Bihar - Section

Section 440 in Civil Court Rules of the High Court of Judicature at Patna

440.

The periods for which different Registers have to be preserved are shown in the list given of them in Volume II. The periods stated therein are to be reckoned from the date of the last entry in the Register and at the expiration of those periods the Registers shall be destroyed.Note. - It is not necessary to open new registers in every instance each year.