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

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State of Bihar - Subsection

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

(vii)if the petition is for judicial separation or divorce the matrimonial offence alleged or other grounds upon which the relief is sought, together with full particulars thereof so far as such particulars are known to the petitioner, e.g.,-

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State of Bihar - Subsection

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