Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 40 in Jammu and Kashmir Co-operative Societies Rules, 2001 40. Mode of service of summons - Mode of service of summons will be as per procedure mentioned in J&K Civil Procedure Code and the procedure laid down in rules of these rules.
