Section 103 in Civil Court Rules of the High Court of Judicature at Patna
103.
Shorthand-typists may be employed to record judgements in civil cases provided that the Presiding Judge attaches a certificate to the effect that the judgement has been recorded at his dictation and attests each page thereof by his signature. [G.L. 2/20, G.L. 1/34, G.L. 2/40, G.L. 3/41, G.L. 3/42, G.L. 4/49, G.L. 2/53, G.L. 5/55, G.L. 3/60, G.L. 9/65]Note. - When a Presiding Judge uses a type-writing machine himself a certificate must be given that this has been done and each page of the record so made shall be attested by his signature.
