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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Bihar - Subsection

Section 216(d) in Civil Court Rules of the High Court of Judicature at Patna

(d)Proceedings under the Indian Divorce Act, Suits under the Hindu Marriage Act and the Special Marriage Act and Suits for dissolution of marriage by exercise of the option of puberty under the Muhammadan Law. [G.L. 8/22, G.L. 1/58.]