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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Jharkhand - Subsection

Section 230(a) in Civil Court Rules of the High Court of Judicature at Patna

(a)Every record of an Appellate Court shall be arranged in the same way as that of the Court of Original Jurisdiction except that there shall be no C File in respect of Class I records, the papers which would belong to that file where additional evidence is taken being attached to the C-1 File.