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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(4) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(4)In application marked Appellate Side, where Notice on a particular respondent has been returned unserved and the copy of the petition has also been returned therewith, filing of fresh copies of such petition may be dispensed with by the Registrar.