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[Cites 0, Cited by 0] [Section 604] [Entire Act]

State of Bihar - Subsection

Section 604(iii) in Civil Court Rules of the High Court of Judicature at Patna

(iii)"Judge-in-charge" means the officer who, when two or more Courts at one station are combined for the purposes of these rules, supervises the single set of accounts maintained for all the Courts so combined. When Courts are not so combined each Judge is the "Judge-in-charge" of his own accounts.