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Union of India - Section
Section 14 in The Adjudicating Authority (Procedure) Regulations, 2013
14. [ Bringing legal representatives on record. [Substituted by Notification No. G.S.R. 515 (E), dated 24.5.2017 (w.e.f. 18.3.2013)]
- In case defendant or respondent dies during the pendency of proceedings, his legal heirs shall be broughton record by the complainant or applicant by making such heirs as defendant or respondent to theproceedings.]| 14. Steps for fresh summon and notice.- If any summon or notice is returned unserved, the complainant or applicant shall take steps for service of summon or notice, as ordered, failing which, the matter shall be placed before the Bench hearing the case. |