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State of Jharkhand - Section

Section 383 in Civil Court Rules of the High Court of Judicature at Patna

383.

Applications for copies which have been disposed of shall be I recorded in the Copying Department and filed in a separate bundle for each I month. At the close of each quarter they will be examined by the Sharishtadar who will bring to notice any irregularity or unpunctuality that may be apparent I in the department. The Judge-in-charge after satisfying himself as to the I working of the office by an inspection of the forms recorded will then direct for their destruction and they will be destroyed at the end of the next quarter. [G.L. 3/39]