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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Bihar - Subsection

Section 212(9) in Civil Court Rules of the High Court of Judicature at Patna

(9)Verification. - Statements contained in every petition shall be verified by the petitioner or some other competent person in the manner required by the Code of Civil Procedure for the time being in force for the verification of plaints.