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[Cites 0, Cited by 0] [Section 489] [Entire Act]

State of Jharkhand - Subsection

Section 489(a) in Civil Court Rules of the High Court of Judicature at Patna

(a)The High Court does not consider it necessary to prescribe the use of any particular form of Report, leaving it to the District Judges to put on record the main features in the administration of the year in the manner which may appear to them most suitable.