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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(b) in The General Rules (Civil), 1986

(b)With reference to Order XIII, Rule 9 (1) (b) of the Code an interval of four months shall ordinarily be allowed to intervene from the date of decree before the documents whether original or copies, filed in a case are returned to the parties who produced them.