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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Jodhpur Development Authority Appellate Tribunal Rules, 2017

(2)All notices required to be given to or served on any person under these rules shall be issued and served as nearly as may be in the same manner as provided for the issuance and service of summons under the provisions of Order V of the Code of Civil Procedure (Central Act No. V of 1908).