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State of Bihar - Section

Section 473 in Civil Court Rules of the High Court of Judicature at Patna

473.

Separate accounts must be kept of the time cases, whether suits or appeals, were pending (1) from the date of institution to original or first decision; (2) from date of application for review or revival to date of final disposal of the application, and if the applications has been granted, from the date of granting to the date of final disposal of the case; (3) from the date of order of remand to the date of the new decision under such order.D. Submission of Periodical Returns