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State of Jharkhand - Section

Section 222 in Criminal Court Rules of the High Court of Judicature at Patna

222.

Officers having work in more departments than one should always note in returns how their time was apportioned between the various departments. This is necessary to enable the High Court to judge whether the work done is sufficient, and to admit of the officer's salary being correctly apportioned in the annual returns between the various departments.