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[Cites 0, Cited by 0] [Section 212(14)] [Section 212] [Entire Act]

State of Bihar - Subsection

Section 212(14)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)The notice together with a copy of the petition shall be served on the respondent and the co-respondent, if named in the manner prescribed in Order V of the Code of Civil Procedure, not less than 21 days before the day appointed therein: