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[Cites 0, Cited by 0] [Section 218(1)] [Section 218] [Entire Act]

State of Bihar - Subsection

Section 218(1)(j) in Civil Court Rules of the High Court of Judicature at Patna

(j)[ Cases arising out of Election Petitions under the Bihar District Board Election Petitions Rules, 1939.] [For Election cases arising out of Representation of People Act, 1951, see H. C. memo no. 2232-44, dated 25th February, 1958 read with H.C. letter no. 7132-45, dated 1st August, 1958.]