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[Cites 0, Cited by 0] [Section 214(15)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(15)(i) in Civil Court Rules of the High Court of Judicature at Patna

(i)Notice of the petition shall be in Form No. 2 given in the Schedule to these rules for settlement of issues and shall require the respondent and the co-respondent, if one is named in the petition, to enter appearance in person or by pleader, and file a written statement not less than seven days before the day fixed in the notice.