Section 25 in Criminal Court Rules of the High Court of Judicature at Patna
25.
[* * * *] [Deleted by C.S. No. 24.][26. As regards production of post office records under section 92, Criminal Procedure Code by Post Master, Rule 74, Chapter I, page 31 of Post Office Manual, vol. 1, 1912 should be referred to.] [Substituted by C.S. No. 25.][27. Whenever any document or documents which are required to be produced in a case, are in the custody of the [Lok Sabha/Rajya Sabha/Vidhan Sabha/Vidhan Parishad] [Substituted by C.S. No. 19, dated 27.8.1974.] or whenever a witness whose presence is required in a case, for being examined, is an officer in the Secretariat of the [Lok Sabha/Rajya Sabha/Vidhan Sabha/Vidhan Parishad] [Substituted by C.S. No. 25.] or any duly informed officer of the Secretariat of the [Lok Sabha/Rajya Sabha/Vidhan Sabha/Vidhan Parishad] [Substituted by C.S. No. 25.], a letter of request in Form No. (M) 13-A shall be issued instead of a summons in the ordinary form.] [Substituted and deleted by C.S. No. 21.]
