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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Bihar - Subsection

Section 213(18) in Civil Court Rules of the High Court of Judicature at Patna

(18)Form No. (P) 40, so far as it can be made applicable, shall be used with necessary modifications in issuing the notice required to be given by the Court for the purposes of the Act.