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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(2) in Criminal Court Rules of the High Court of Judicature at Patna

(2)Each Court shall affix a date seal to all documents and papers on their presentation to court in such a way as to show clearly the date on which they were presented. If any Court-fee label appears on them, it shall be affixed a second time in such a way as to deface the court-fee label.