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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(2) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(2)Such memorandum of appeal shall be forwarded by the District Judge concerned to the Registrar of the High Court together with his comments thereon, if any, within too weeks from the date of receipt of such memorandum of appeal.