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

State of Jharkhand - Subsection

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

(ii)Notice for the application together with a copy of the affidavit shall be served on all parties who shall be at liberty to file counter affidavits.