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

State of Bihar - Subsection

Section 185(6) in Civil Court Rules of the High Court of Judicature at Patna

(6)Where in response to the communication mentioned in sub-Rule (2) or otherwise, the minor or his natural guardian, or any other persons on his behalf, come and see the guardian, his subsequent proceedings and report should conform as far as applicable to sub-Rule (4) (g to j).