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Report No. 99 Contents of briefs The required contents of brief include: 1. A statement of the legal issues to be presented to the court for review. 2. A brief history of the case; the facts, the proceedings and disposition by the trial court. 3. Appellant's argument, contentions as well as supporting rationale. 4. A statement of the relief sought in appeal.1 1. Kolasa and Meyer Legal System, (1978), p. 207.    |
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