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[Cites 0, Cited by 0] [Section 208(33)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(33)(a) in Civil Court Rules of the High Court of Judicature at Patna

(a)An order fixing the date for the hearing of an insolvency petition under Section 19 (2) shall when the petition is by creditor, be paid by the creditor, and, when the petition is by the debtor, be paid out of the sum deposited in Court by the debtor under clause (32);