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[Cites 0, Cited by 0] [Section 185(4)] [Section 185] [Entire Act]

State of Bihar - Subsection

Section 185(4)(i) in Civil Court Rules of the High Court of Judicature at Patna

(i)Whether the minor or his people are able and prepared to meet the costs of the defence, and if not, what is the probable amount of such costs.