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State of Bihar - Section

Section 8 in Civil Procedure (Alternative Dispute Resolution) (Bihar) Rules, 2008

8. Applicability of this Rules to other proceedings.

- The Provisions of these Rules may be applied to proceeding before the Courts, including Family Courts constituted under Family Courts Act (66 of 1984), while dealing with matrimonial, maintenance, and child custody disputes, wherever necessary, in addition to the Rules framed under the Family Courts Act (66 of 1984).