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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Jharkhand - Subsection

Section 185(13) in Civil Court Rules of the High Court of Judicature at Patna

(13)The actual postal charges for communication mentioned in sub-rules (1), (2) and (10) will be deposited and paid to the guardian alongwith the fee prescribed by the High Court.Travelling Allowance