Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 366] [Entire Act] State of Uttar Pradesh - Subsection Section 366(2) in The General Rules (Civil), 1957 (2)any process issued a second time in consequence of an adjournment made otherwise than at the instance of a party or an intervenor ;
