Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 332] [Entire Act]

State of Bihar - Subsection

Section 332(f) in Civil Court Rules of the High Court of Judicature at Patna

(f)A conspicuous note should be made of the date of disposal and of the results of the suit and of every subsequent proceeding [x x x] [Deleted by C.S. No. 38, dated 19.11.1973.] on the outer sheet of each record.