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State of Jharkhand - Section

Section 589 in Civil Court Rules of the High Court of Judicature at Patna

589.

All applications for leave or for extension of leave should be submitted in time to allow the completion of any arrangements that may be necessitated by their being granted, and District Judges should not treat an application for leave as urgent unless they are satisfied that such is actually the case. [G.L. 5/17]