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Bengal Presidency - Section

Section 91 in Presidency Small Cause Courts Act, 1882

91. Court to furnish records, etc., called for by State Government or High Court. - The Small Cause Court shall comply with such requisitions as may, from time to time, be made by the [State Government] or High Court for records, returns and statements in such form and manner as such Government or Court, as the case may be, thinks fit.