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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(e) in Patna High Court Rules, 1916

(e)Any other paper a list of which may be filed by the parties.
(ii)Five typed copies of the paper-book shall ordinarily be prepared in the office of the Court at the cost of the appellant and one copy of the same shall be supplied to each of the two parties: