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State of Jharkhand - Section

Section 469 in Civil Court Rules of the High Court of Judicature at Patna

469.

When an order has been made under Order XLI, Rule 25 or 27 of the Code of Civil procedure, the case is to considered as pending before the Appellate Court, and the time occupied in making the return called for, or in taking the evidence, be counted as time occupied in the appeal.