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State of Jharkhand - Section

Section 165 in Criminal Court Rules of the High Court of Judicature at Patna

165. [ [Substituted by C. S. No 93 dated 19.11 1982.]

In addition to the rules of this chapter, the relevant rules of Part IV, Chapter I of the Civil Court Rules, Volume I shall apply as far as may be to the application for copies and information in the Criminal Courts.] [H.C. Letter no. 5739-71, dated 1st June. 1964, G.L. 2/61]Note - The copying work of the Sessions Judge's Court is done in the Copying Department of the District Judge.]