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State of Jharkhand - Section

Section 330 in Civil Court Rules of the High Court of Judicature at Patna

330.

The Records of suits decided by officers vested with the powers of a Small Cause Court Judge shall, in the course of the next succeeding month, be deposited in the District Record-Room at headquarter stations and the Munsif's Record-Room at outying Munsifis and preserved there until such time as they are destroyed under these rules.