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State of Bihar - Section

Section 48 in Patna High Court Rules, 1916

48. If the appellant fails to supply the requisite number of paper-books within the time fixed under Rule 44 or Rule 45, the Registrar shall cause the appeal to be laid before a Bench of two Judges for orders, who may, in the absence of sufficient cause, direct the appeal to be dismissed, or, pass such other order or orders as may seem proper.