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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Bihar - Subsection

Section 211(3) in Civil Court Rules of the High Court of Judicature at Patna

(3)Application made in insufficient time and procedure to be followed in such cases. - All applications shall be made in sufficient time to allow three clear days' notice required to be given by Section 6 (2) of the Bankers' Books Evidence Act, and all applications made in insufficient time shall state the reason thereof.