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[Cites 0, Cited by 0] [Section 214(7)] [Section 214] [Entire Act]

State of Bihar - Subsection

Section 214(7)(iii) in Civil Court Rules of the High Court of Judicature at Patna

(iii)The Court may, on considering the affidavit and such other material as it may require, record its approval to the representation of the minor by the next friend or pass such order or orders as it may deem fit.