(2)No process for compelling the production of any document kept by the Registrar shall issue from any Court [or the [Tribunal] [ Inserted by Act 31 of 1988, Section 57 (w.e.f. 31.5.1991).] except with the leave of that Court [or the [Tribunal] [ Inserted by Act 31 of 1988, Section 57 (w.e.f. 31.5.1991).] and any such process, if issued, shall bear thereon a statement that it is issued with the leave of the Court [or the [Tribunal] [ Inserted by Act 31 of 1988, Section 57 (w.e.f. 31.5.1991).].
