Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 326 in Civil Court Rules of the High Court of Judicature at Patna 326. The destruction of all papers shall be carried into effect by burning in the presence of the Record-Keeper or one of his assistants. [G. L. 10/19]
