Section 208(1)(b) in The General Rules (Civil), 1986

[Cites 0, Cited by 0] [Section 208(1)] [Section 208] [Entire Act]

(b)the following particulars concerning the record of which inspection is desired:-

(i)Number and year of case;

(ii)Name of court;

(iii)Title of case;

(iv)Date of disposal when the case has been disposed of and date of hearing when the case is pending.

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