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[Cites 0, Cited by 0] [Section 448] [Entire Act]

State of Jharkhand - Subsection

Section 448(b) in Civil Court Rules of the High Court of Judicature at Patna

(b)This Register shall be maintained only in the Court of District Judges, Additional Judges, Subordinate Judges shall maintain a Supplementary Register in Form No. (R) 6 for Appeals transferred to their Courts for disposal. When appeals so transferred have been disposed of by those Courts the records shall be sent to the Court of the District Judge for columns 13 to 15 of the latter's register being filled in his office. After this is done the records shall be returned to the Court disposing of the appeal for transmission to the Record-room in due course.