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[Cites 0, Cited by 0] [Section 214(11)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(11)(c) in Civil Court Rules of the High Court of Judicature at Patna

(c)The Court, may, at the instance of either party, order the attendance for examination or cross examination of any deponent in the application for leave under the preceding rule.