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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(d) in The Punjab Gram Nyayalayas Rules, 2010

(d)Notices shall be served through process serving Agency of Court of Civil Judge (Sr. Division) situated in district within the jurisdiction of which notices are to be served or through registered post or through courier service providers, approved by the High Court, and will be returned served or unserved alongwith affidavit of person who effected the service.