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State of West Bengal - Section

Section 4 in Case Flow Management Rules 2006 in the Subordinate Courts

4. Where computerization is available, the data will be fed into the computer once in two months in such a manner that the Judge, referred to in clause (2) above, will be able to ascertain the position and the stage of every case in every track from the computer screen. Where computerization is not available, the monitoring must be done manually.