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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(1)(ii) in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019

(ii)serve one copy of documents bearing the full name, identity and identifying details of the parties concerned upon other parties in the proceeding with a requirement to ensure that the full name and identity of the parties concerned are kept confidential.