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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Bihar - Subsection

Section 200(4) in Civil Court Rules of the High Court of Judicature at Patna

(4)In a case in which the defendant has moved the Court for a review of judgment, and the Court is of opinion that such review should be granted, the date for hearing shall be fixed within seven days, unless the Court shall for special reason fix a later date.The Indian Stamp Act (Act II Of 1899).