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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Bihar - Subsection

Section 261(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)No clerk registered as the clerk of a particular Pleader or Mukhtar shall, except in the absence of his employer, pass or hand over to another Pleader or Mukhtar any paper written by him to be filed in a case unless such paper also bears his employer's signature.