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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(1) in Civil Court Rules of the High Court of Judicature at Patna

(1)With every plaint and every application for the issue of process, parties shall file the necessary number of printed forms of the same"duly filled up in bold, clear and easily legible writing leaving the date of appearance and the date of the process blank. On application such forms will be supplied free of charge.