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State of Jharkhand - Section

Section 355A in Civil Court Rules of the High Court of Judicature at Patna

355A. [ [Inserted by C.S. No. 65, dated 27.12.1979.]

A copy of the type-written judgement shall where it is practicable so to do be made available to the party on payment of prescribed charges if application for the same is made before the hearing of the case is concluded.]