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[Cites 0, Cited by 0] [Section 212(8)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(8)(d) in Civil Court Rules of the High Court of Judicature at Patna

(d)in the case of incurable unsoundness of mind, the time when such unsoundness began to manifest itself the nature and period of any curative steps taken together with the name and address of the person, if any,-who treated for such unsoundness of mind;