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[Cites 0, Cited by 0] [Section 212(7)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(7)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)The next friend shall file an affidavit alongwith the petition which shall state the age of the minor, that the next friend has no adverse interest to that of the minor, and that the next friend is otherwise a fit and proper person to act as such.