Section 212(7)(iii) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 212(7)] [Section 212] [Entire Act]

State of Bihar - Subsection

Section 212(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 of orders as it may deem fit.

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State of Bihar - Subsection

Section 212(7)(iii) in Civil Court Rules of the High Court of Judicature at Patna