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 208] [Entire Act] State of Bihar - Subsection Section 208(6) in Civil Court Rules of the High Court of Judicature at Patna (6)The notice to be given by the Court under Section 50 shall be served on the creditor or his pleader and shall be sent through the post by registered letter.
