Section 209(8) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Jharkhand - Subsection

Section 209(8) in Civil Court Rules of the High Court of Judicature at Patna

(8)The final disposal of the audit report by the Court shall be communicated by or through the District Judge with copies of the tabular statement, to the High

Court, the Examiner of Local Accounts and the| ReceiverCommon ManagerGuardian|

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State of Jharkhand - Subsection

Section 209(8) in Civil Court Rules of the High Court of Judicature at Patna