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State of Bihar - Section

Section 251 in Civil Court Rules of the High Court of Judicature at Patna

251.

When an original document, after being marked for the purpose of identification, is returned, and a copy thereof substituted under the provisions of Order VII, Rule 17, or Order XIII, Rule 5, Code of Civil Procedure, a note of the return of the original shall be made in the lists referred to in the preceding rules.