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State of Bihar - Section

Section 437 in Civil Court Rules of the High Court of Judicature at Patna

437.

Government having directed the Inspector-General and Inspectors of Registration to examine Record-Rooms of the various Courts in the mufassal in order to see how far the rules and instructions on the subject of the punching, custody, and sale of stamps are carried out, every assistance should be afforded by Judicial Officers to such officers in the discharge of their duty.