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State of Jharkhand - Section

Section 664 in Civil Court Rules of the High Court of Judicature at Patna

664.

At out-stations some delay in submitting the daily returns is unavoidable, but this delay should not exceed the time necessary for the Treasury Advice List to reach the Court. The date on which the returns are actually signed shown on them by the Judge-in-charge.Verification by Judge-in-charge