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State of Rajasthan - Section

Section 58 in Rajasthan Land Revenue Act 1956

58. Summons to be in Writing Signed and Sealed.

- Every summons shall be in writing in duplicate and shall he signed and sealed by the office issuing it or by such person as he empowers in this behalf, and it shall specify the time and place at which the person summoned is required to attend and also whether he is required to give evidence or to produce a document.