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State of Jharkhand - Section

Section 280 in Civil Court Rules of the High Court of Judicature at Patna

280.

The Record-Keeper shall enter the date of the receipt of the records, the date on which they were actually due and the number of records received, in the space provided in the despatch list. Should there have been material delay in despatching the records, the fact should be brought to the notice of the Judge-in-Charge.