Section 208(3)(c) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(3)(c) in Civil Court Rules of the High Court of Judicature at Patna

(c)the aggregate amount due to the creditor (s) (in case there are more than one decree or order); the fact that the decree (s) or order (s) has/have become final and that the execution thereof has not been stayed.

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State of Bihar - Subsection

Section 208(3)(c) in Civil Court Rules of the High Court of Judicature at Patna