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] [Entire Act] State of Jharkhand - Section Section 12 in The Family Courts (Jharkhand High Court) Rules, 2004 12. Proof of service of summons. - It has to be shown by affidavit of applicant or other evidence that the notices, summons were served upon the respondents.
