Section 13 in The Family Courts (Jharkhand High Court) Rules, 2004
13. Substituted service.
- In case of failure to serve by normal process, the Court on an oral/written application of the applicant may direct for serving upon the respondents by substituted mode i.e. through pasting publication in the newspaper, etc. and applicant shall file affidavit stating as to the mode adopted for service of summons.
