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State of Bihar - Section

Section 233 in Civil Court Rules of the High Court of Judicature at Patna

233.

To each file of every record shall be prefixed a title page in the prescribed form showing the period of its preservation.Note - No title page need be attached to records of cases referred to in Rule 232 until these are called for by some superior Court. Then the title page of the first file according to classification, shall be attached.