100. Copy of appellate judgment to be certified to lower court.
- A copy of an appellate judgment certified to the lower Courts shall, after noting the result in the appropriate register, be sent for perusal to the officer against whose order or decree the appeal was preferred. [Such officer shall return the copy within a fortnight to the record-keeper to be filed.] [Substituted by Notification No. 339/VIII-b-1, dated 21-11-1961, w.e.f. 9-6-1962.]
