Section 7 in The Family Courts (Jharkhand High Court) Rules, 2004
7. Notice to respondent.
- Notice of the proceeding including interlocutory application shall be issued in Form No. 3 appended to these rules alongwith a copy of the petition of the application, as the case may be; in respect of matter under Chapter IX of the Criminal Procedure Code the summons to appear and answer shall be in Form No. 4.
