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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Bihar - Subsection

Section 278(e) in Civil Court Rules of the High Court of Judicature at Patna

(e)that all records kept back in the Trial Courts after the due date for despatch under rule 261 (c), Chapter III, Part III, are entered in Register (R) 19 so that they may be dealt with under rule 308.