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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(a) in Gujarat High Court Rules, 1993

(a)If a notice to a respondent or opponent is returned unserved, or is returned served by affixing at the registered address, the following procedure shall be adopted. The office shall on the first working day of the week, place on the Notice Board under the signature of the Assistant Registrar a list showing the notices that have been returned unserved and those that have been returned served by affixing at the registered addresses.