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[Cites 0, Cited by 0] [Section 170(8)] [Section 170] [Entire Act]

State of West Bengal - Subsection

Section 170(8)(a) in West Bengal Co-operative Societies Rules, 2011

(a)After summons or notice has been duly served, if on the date of hearing the plaintiff is absent, the case shall be dismissed for default and if the defendant is absent, the case may be decided ex parte.