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State of Bihar - Section

Section 218 in Criminal Court Rules of the High Court of Judicature at Patna

218.

The periodical statements have now been brought in accordance with each other as far as possible, and if due attention is given, during the course of the year, to the collecting of materials for the Annual Statements, the delay of which the High Court have had so frequently to complain, should not occur in the preparation of these returns in a correct form.