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State of Bihar - Section

Section 34 in Patna High Court Rules, 1916

34. As soon as the record is transmitted, notice of the fact shall be given to the parties to the appeal either through Advocates concerned or direct, if unrepresented, and a certificate as to the date or dates on which the notice has been served shall be sent to the Registrar of the Supreme Court; and in case of death sentence, two copies of the paper-books, if it is printed here, shall be forwarded to the State Government.