Section 375 in Civil Court Rules of the High Court of Judicature at Patna
375.
A copy must be "certified to be a true copy", must bear the seal of the Court and must be signed, if not by the Judge-in-charge, then by the officer hereinafter named:-At the headquarters of a district. - By such officer as may be appointed by the Judge-in-charge with the approval of the District Judge. [G.L. 5/49]At out-stations. - By the Sarishtadar of the Judge-in-charge.In Courts of Small Causes constituted under Act IX of 1887. - By the Head Clerk.In every case the certifying officer will append to his signature the words "Authorised under Section 76, Act I of 1872". The words:-"Certified to be a true copyAuthorized under Section 76, Act I of 1872," may be impressed by means of a stamp.Note. - The above certificate shall not be given on a blank sheet. If the last sheet has been fully taken up by the copy, the certificate may be given on its reverse.
