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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Bihar - Subsection

Section 278(c) in Civil Court Rules of the High Court of Judicature at Patna

(c)that a second hole is punched with a triangular punch, on each Court-fee label distinct from the first and a note is at the same time made upon the title-page of each record of the date on which the stamps on documents contained in it have been so punched;