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State of Himachal Pradesh - Section

Section 57 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

57. Duty of Court in such matters.

- In every case, it is the duty of the Court to insist:
(a)On the plaintiff filing with the plaint the statement referred to in paragraph 14 supra.
(b)On each party filing certified copies or extracts of all relevant entries on which they rely.