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State of Bihar - Section

Section 487 in Civil Court Rules of the High Court of Judicature at Patna

487.

Most of the Annual Statements can be readily compiled from the Statistical Registers. In the case of others, it is essential that the requisite information should be collected from time to time, so as to be available without delay at the close of the year. In the latter case District Judges should be careful to require the proper officers of their Courts, and of the Courts subordinate to them, to collect the information at convenient intervals.III - Annual Reports