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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of Jharkhand - Subsection

Section 417(b) in Civil Court Rules of the High Court of Judicature at Patna

(b)In addition to the above, the authorized charges for tolls at ferries shall be deposited by the party applying for the summons to the extent to which such charges will be incurred.