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[Cites 0, Cited by 0] [Section 340(3)] [Section 340] [Entire Act]

State of Andhra Pradesh - Subsection

Section 340(3)(d) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(d)I could not serve the notice on the party, as he was absent from the address given and as no adult member of the family prepared to receive the notice.