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

State of Bihar - Subsection

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

(d)that the classification and arrangement under Chapters I and II of this Part have been carried out; that the contents of each file correspond with the Table of Contents, that the papers bear the Court-fee stamps shown in such table; that the stamps have been duly cancelled and that the papers requiring Court-fee stamps have been properly stamped;