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[Cites 0, Cited by 0] [Section 214(7)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(7)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)The next friend shall file an affidavit alongwith the petition which shall state the age of the minor, the next friend has no adverse interest to that of the minor and that the next friend is otherwise a fit and proper person to act as such.