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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(2) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992

(2)Such memorandum of appeal shall be forwarded by the District Judge concerned, to the Registrar of the High Court together with his comments thereon, if any, within two weeks from the date of receipt of such memorandum of appeal.