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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(7) in Civil Court Rules of the High Court of Judicature at Patna

(7)The notice to be issued by the Receiver under Section 64 before the declaration of a final dividend to the persons whose claims to be creditors have been notified but not proved, shall be sent through the post by registered letter.