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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(a) in The Punjab Gram Nyayalayas Rules, 2010

(a)When an Application has duly been filed, a Notice on prescribed proforma as provided in CPC may be issued to the Opposite Party to appear and answer the claim and to file the written statement of his defence. if any, within thirty days from the date of service of notice on that Opposite Party :