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State of Bihar - Section

Section 6 in Patna High Court Rules, 1916

6.

Orders on all correspondence and on all returns and statements (not being returns to Rules and judicial orders or explanations called for by particular Judges of Benches) shall ordinarily be passed under his powers, as hereinafter specified, by the [Judges] [Substituted by C.S. No. 97, dated 24.04.1991.] in the Administrative Department.