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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(9) in Civil Court Rules of the High Court of Judicature at Patna

(9)A certificate of an officer of the Court or of an Official Receiver, or an affidavit by a Receiver that any of the notices referred to in the preceding Rules has been duly posted accompanied by the post office receipt, shall be sufficient evidence of such notice having been duly sent to the person to whom the same was addressed.