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

State of Bihar - Subsection

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

(v)If the notice is refused, or it is returned unserved and the Court is satisfied that the debtor is keeping out of the way for the purpose of avoiding service, it shall be published in a local daily newspaper and such publication shall be deemed to be sufficient service of notice.