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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Bihar - Subsection

Section 212(22) in Civil Court Rules of the High Court of Judicature at Patna

(22)Appeal. - Appeals to the High Court from the decrees and orders made by the Court in any proceedings under Chapter V or Chapter VI shall be governed by the Rules of the High Court, Patna, as far as they may be applicable.