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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(2) in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008

(2)The Presiding Officer shall endeavour to dispose of the cases in Track I within 9 months, the cases of Track II within 12 months and the cases in Track III and IV 24 months from the date of appearance of defendant-respondent.