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[Cites 0, Cited by 0] [Section 214(18)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(18)(iii) in Civil Court Rules of the High Court of Judicature at Patna

(iii)If after hearing all the parties, the Court grants leave, the intervenor may take part in the trial subject to such terms and conditions as the Court may deem fit to impose.