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[Cites 0, Cited by 0] [Section 255(4)] [Section 255] [Entire Act]

State of Jharkhand - Subsection

Section 255(4)(a) in Civil Court Rules of the High Court of Judicature at Patna

(a)In the case of voluminous documents, such as account books of collections of zamindari papers, which cannot conveniently be returned by registered post, the person producing them shall, if they are not returned to him at once, be informed in due course by registered letter that he is at liberty to take them back, and that his reasonable travelling expense will be furnished.