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State of Jharkhand - Section

Section 305 in Civil Court Rules of the High Court of Judicature at Patna

305.

When an original record which has been called for an appeal, is received back in the Record-Room together, with the judgement and other papers relating to the disposal of the appeal in the Appellate Court, the original and the appellate records should be kept together. These records should be arranged according to the date of the appellate judgement. [G.L. 9/49]