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State of Jharkhand - Section

Section 457 in Civil Court Rules of the High Court of Judicature at Patna

457.

Cases under Act XX of 1863, section 14 of Act X of 1940 and under Sections 88 and 92, Order XXXVI, Rule 3, of the Code of Civil Procedure, are to be registered as suits, and must be entered as such in the returns.