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

State of Jharkhand - Subsection

Section 208(34) in Civil Court Rules of the High Court of Judicature at Patna

(34)The publication in the Gazette of-
(a)Notice of adjudication under section 30;
(b)Notice to creditors whose claims have been notified but not proved under section 64;
(c)Notice of an order annulling an adjudication under section 37(2), shall be made free of charge.