Section 208(3)(iii) in Civil Court Rules of the High Court of Judicature at Patna

[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(3)(iii) in Civil Court Rules of the High Court of Judicature at Patna

(iii)The notice shall require the debtor to pay to the creditor (s) the amount claimed or to furnish security for the payment of the amount to the satisfaction of the creditor (s) or his/their agent(s).

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State of Bihar - Subsection

Section 208(3)(iii) in Civil Court Rules of the High Court of Judicature at Patna