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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Jharkhand - Subsection

Section 185(2) in Civil Court Rules of the High Court of Judicature at Patna

(2)Where the sole defendant is a minor, the aforesaid communication should be addressed to his natural guardian, and in any case where the interests of the-minor require, may be addressed to persons other than those actually parties in the suit.