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State of Bihar - Section

Section 122 in Civil Court Rules of the High Court of Judicature at Patna

122.

A register should be maintained by the Nazir in the prescribed Form No. (R) 13A showing the securities, jewellery and other valuable articles in his custody. A separate register should also be maintained in Form No. (R) 13B, for ordinary movables and live-stock attached in execution cases.III. - Sale