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State of Assam - Section

Section 53 in Civil Suit Rules (Assam)

53. Submission of papers to District Officer.

- If the Government pleader is unable to procure the copies mentioned in Rules 50 and 51 within such time as will enable the District Officer or the Legal Remembrancer to consider them before the period for appearing expires, he shall not delay the submission of the papers enumerated in Rule 49, but in all such cases he shall explain the cause of his inability to procure the copies in time.