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[Cites 0, Cited by 0] [Section 212(19)] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(19)(ii) in Civil Court Rules of the High Court of Judicature at Patna

(ii)The damages to be recovered on any such petition shall be ascertained by the Court, although the respondent or either of them may not appear. After the decision has given, the Court may direct in what manner the damages shall be paid or applied.