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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(3) in Civil Suit Rules (Assam)

(3)In case of an appeal from appellate decree, not exceeding Rs. 50 in value, filed against Government, copies of plain paper of the plaint, the written statement, and the judgement of the lower courts should be sent to the Senior Government Advocate.