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

State of Jharkhand - Subsection

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

(b)in the case of presumption of death, the last place where the parties lived together and the date when and the place where the respondent was last seen or heard of as alive and the steps, if any, taken to ascertain his whereabouts;