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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Bihar - Subsection

Section 189(17) in Civil Court Rules of the High Court of Judicature at Patna

(17)Unless otherwise directed by the Court for reasons to be recorded in writing, the accounts of Wards estates shall be audited annually or once in two years according as the annual income thereof does or does not exceed Rs. 10,000.The Land Registration Act (Bengal Act VII of 1876)