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[Cites 0, Cited by 0] [Section 214(8)] [Section 214] [Entire Act]

State of Bihar - Subsection

Section 214(8)(e) in Civil Court Rules of the High Court of Judicature at Patna

(e)in the case of leprosy, or venereal disease in a communicable form when such ailment began to manifest itself, the nature and the period of the curative steps, if any, taken, together with the name and address of the person who treated for such ailment and whether or not such ailment was contracted from the petitioner;