Section 207 in Civil Court Rules of the High Court of Judicature at Patna
207.
The Rules made by the High Court under Section 246 of the [Indian Companies Act, 1913] [Now, see Companies Act, 1956.] (as amended by Act XXII of 1936), referred to in Chapter XXII of the Patna High Court Rules, shall be deemed to apply to all District Courts subordinate to the High Court empowered by the State Government under sub-section (1) of Section 3 to exercise all or any of the jurisdictions conferred by that Act.The Provincial Insolvency Act, 1920 (V of 1920).
