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[Cites 0, Cited by 0] [Section 212(17)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(17)(v) in Civil Court Rules of the High Court of Judicature at Patna

(v)A person to whom leave to intervene has been granted may file in the Court an answer to the petition or written statement containing the charges or allegations against such intervenor.