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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(23) in Civil Court Rules of the High Court of Judicature at Patna

(23)With regard to the preservation, interim custody or sale of any goods which are the subject-matter of a reference, Courts shall be guided by the relevant provisions of the Code of Civil Procedure and of the rules in Chapter VI of Part I ante.