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State of Jharkhand - Section

Section 125 in Bihar Chaukidari Manual

125.

All attachment warrants shall be despatched to the Sadr record room from the Sadr Subdivision in the course of the succeeding month and from outlying subdivisions in the course of the fourth month succeeding that in which the warrants were executed.In the record-room the stamps upon such warrants shall be repunched under the ordinary rules.