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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(35) in Civil Court Rules of the High Court of Judicature at Patna

(35)No costs incurred by a debtor of, or incidental to, an application to approve a composition or scheme shall be allowed out of the estate if the Court refuses to approve the composition or scheme.