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State of Rajasthan - Section

Section 165 in The Rajasthan Revenue Courts Manual, 1956

165. Summons to Soldiers, Sailors and Airmen.

- A summons to a soldier, sailor or airman, as defendant or as witness, shall be sent for service to his Commanding Officer. In such cases, sufficient time shall be given to admit of arrangements being made for the relief of the person summoned.