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[Cites 0, Cited by 0] [Section 635] [Entire Act]

State of Jharkhand - Subsection

Section 635(d) in Civil Court Rules of the High Court of Judicature at Patna

(d)Immediately after the 31st day of March in each year, the Judge-in-charge shall ascertain what payment orders issued on or before that date are still uncashed, and shall mark them off under his initial in the Registers (1) of Payment Orders and (2) of Deposits Receipts, as "Cancelled under rule 635 (c)".