Section 24 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
24. Return of document.
(1)The parties shall not be entitled for the return of the documents filed by them before the Tribunal within six weeks from the date of order of the Tribunal.(2)The party may apply after after six weeks from the date of the receipt of order with an undertaking to the effect that the documents shall be produced whenever the Tribunal calls for the same and in such case, the documents may be returned to the parties.
