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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(ii) in The High Court of Jharkhand Hindu Marriage Rules, 2017

(ii)The notice together with a copy of the petition shall be served on the respondent and the co-respondent, if named, in the manner prescribed in Order V of the Code Of Civil Procedure not less than 21 days before the day appointed therein: