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State of Assam - Section

Section 59 in Civil Suit Rules (Assam)

59. Deposition of witnesses, etc.

- The Government pleader shall obtain and submit to the District Officer copies of the order sheet, of the depositions of the witnesses, and of any documents filed, which were not included in the original brief, as also of any additional statements or important application made to the Court in the course of the trial, and of the orders passed on it by the Court. These copies shall be made in the form of a brief as described in Rule 52, properly paged and indexed.