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[Cites 0, Cited by 0] [Section 212(17)] [Section 212] [Entire Act]

State of Bihar - Subsection

Section 212(17)(iii) in Civil Court Rules of the High Court of Judicature at Patna

(iii)If, after hearing all the parties, the Court grants leave, the intervenor may take part in the trial subject to such terms and conditions as the Court may deem fit to impose.