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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(e) in The Appellate Side Rules of The High Court at Calcutta

(e)all other correspondence not relating to matters Judicial, or to Orders of other Judges, unless there be, as to any subject, and express Rule to the contrary, or unless the importance of the subject may render it, in his opinion, fit to be laid before a greater number of Judges.'.]]