Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 255] [Entire Act] State of Jharkhand - Subsection Section 255(2) in Civil Court Rules of the High Court of Judicature at Patna (2)Where the document is not tendered or admitted in evidence it shall be returned at once to the person producing it either personally or by registered post.
