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State of Bihar - Section

Section 38 in Patna High Court Rules, 1916

38. In case of the appellant failing to pay any charge for preparation of paper-book the Registrar shall cause the appeal to be placed before a Bench; and if the appellant does not satisfy the Bench as to his delay, his appeal may be dismissed for want of prosecution, or the Bench may pass such other order as it may deem, proper.