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[Cites 0, Cited by 0] [Section 745W] [Entire Act]

State of Rajasthan - Subsection

Section 745W(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)All notices, processes, etc. shall be served on the advocate at the office address given by him, unless the Judge otherwise, directs, such service will be regarded as proper service on the party.