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

State of Bihar - Subsection

Section 213(11) in Civil Court Rules of the High Court of Judicature at Patna

(11)The petitioner shall deposit the necessary process fees for service of notice on the other parties concerned (including persons likely to be affected by the proceedings) within seven days of the order directing the issue of notice or within such further time as the Court may, for sufficient cause shown, allow.