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State of Bihar - Section

Section 31 in Patna High Court Rules, 1916

31. Where the paper books are to be printed under the supervision of the Registrar of this Court under the orders of the Supreme Court, twenty five copies of the record shall ordinarily be printed unless otherwise ordered by the Supreme Court. Not less than fifteen copies of the same shall be transmitted to the Supreme Court in cases where the appeal raises a question relating to the interpretation of the Constitution and not less than 10 copies in other cases.