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State of Jharkhand - Section

Section 479 in Civil Court Rules of the High Court of Judicature at Patna

479.

Officers having work in more departments that one should always note in their returns how their time was apportioned between the various departments. This is necessary to enable the Court to Judge whether the work done, is sufficient, and to admit of the Officer's salary being correctly apportioned in the Annual Returns between the various departments.