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State of Jharkhand - Section

Section 588 in Civil Court Rules of the High Court of Judicature at Patna

588.

Applications for leave from Subordinate Judges and Munsifs should invariably be forwarded by District Judge to the High Court through the Accountant-General, but a copy of the application should at the same time be forwarded to the High Court direct, with the District Judge's recommendation. [G.L. 3/17]