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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Jharkhand - Subsection

Section 144(b) in Civil Court Rules of the High Court of Judicature at Patna

(b)after consulting the parties, make an estimate of the probable duration of the examination of each witness. When the estimate is exceeded, the Court should enquire into the cause of delay and disallow any charges of the Commissioner which it finds to be unreasonable.