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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Bihar - Subsection

Section 4B(Signature) in Patna High Court Rules, 1916

(Signature)5. Every petition to be presented and every affidavit to be used in support of or in opposition to an application relating to any cause, appeal or proceeding shall be entitled in such cause, appeal or proceeding. If there is no such cause, appeal or proceeding, in the Court, the petition or affidavit shall be entitled: