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[Cites 0, Cited by 0] [Section 255(6)] [Section 255] [Entire Act]

State of Jharkhand - Subsection

Section 255(6)(a) in Civil Court Rules of the High Court of Judicature at Patna

(a)Before a document such as is referred to in sub-rule (1) is called for at the instance of a party to the suit, such party shall deposit a sum sufficient to meet such expenses as are likely to be incurred, including the cost of returning the document by registered post, the cost of preparing a certified copy under sub-rule (3) and in cases under sub-rule (4) the travelling expenses both ways of the person producing the document.