Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 52 in Patna High Court Rules, 1916

52. In the case of applications for review or revision the paper-book shall be in type. The original papers and certified copies filed by the applicant may be used for the composition of the paper-book if clean and clearly legible. Otherwise, and in so far as more than one copy may be necessary for the use of the Court, the papers will be typed in the office free of cost.