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State of Jharkhand - Section

Section 590 in Civil Court Rules of the High Court of Judicature at Patna

590.

District Judges should not, without first consulting the High Court, permit Munsifs and Subordinate Judges to leave their stations in anticipation of the grant of leave by the High Court, except in cases of extreme urgency and when prior order of the High Court cannot be obtained in due time even by telegraph or telephone.