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State of Bihar - Section

Section 21 in Bihar Employees Insurance Courts Rules, 1952

21. Additional matters in the summons.

- The Court shall determine at the time of issuing the summons, whether it shall be for the settlement of the issues only and/or for the final disposal of the application, and the summons shall contain a direction accordingly, the Court may also call upon the parties to produce upon that date any evidence which they wish to tender.