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[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Bihar - Subsection

Section 208(3)(d) in Civil Court Rules of the High Court of Judicature at Patna

(d)particulars of decree (s) or order (s) viz., the number of the suit or proceeding in which the decree (s) or order (s) has/have been made, the date thereof and the amount due thereunder to such creditor (s).