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[Cites 0, Cited by 0] [Section 214(10)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(10)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)The application shall be accompanied by the petition intended to be filed bearing the proper court-fee under the law and in accordance with the rules. The application shall be supported by an affidavit made by the petitioner setting out the particulars of exceptional hardships to the petitioner or exceptional depravity on the part of the respondent on which leave is sought.