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State of Bihar - Section

Section 316 in Criminal Court Rules of the High Court of Judicature at Patna

316.

These statements must all be submitted during April, and the totals thereof must be deducted by a separate entry from the plus and minus memorandum drawn up at the end of April, so that the plus and minus memorandum may show only the balance actually outstanding upon the Registers of the Court concerned.Refund of Lapse Deposits