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State of Bihar - 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 recorded in the Copying Department and filed in a separate bundle for each 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 in the department. The Judge-in-charge after satisfying himself as to the working of the office by an inspection of the forms recorded will then direct their destruction and they will be destroyed at the end of the next quarter. [G.L 3/39.]