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State of Jharkhand - Section

Section 67 in Civil Court Rules of the High Court of Judicature at Patna

67.

A summons for the production of any of the records of a post office or a certified extract from or copy of any of such records shall be addressed to the Postmaster.Note. - For instructions issued by the Director-General of Post Offices see rules 739-742, pages 217-218, Post Office Manual, Volume II.II. Process-Servers and NazaratA. Process-Serving Establishment