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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(2)(d) in The Himachal Pradesh Courts Act, 1976

(d)the manner in which the proceedings of Civil Court should be kept and recorded, the manner in which paper books for the hearing of appeals shall be prepared and the granting of copies;