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[Cites 0, Cited by 0] [Section 212(14)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(14)(i) in Civil Court Rules of the High Court of Judicature at Patna

(i)Notice of the petition shall be in Form No. 2 given in the schedule to these rules for settlement of issues and shall require the respondent and the corespondent, if one is named in the petition, to enter appearance in person or by pleader, and file a written statement not less than seven days before the day fixed in the notice.