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State of Andhra Pradesh - Section

Section 8 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

8. Name and address of the party or of the representative to be stated in every process.

- The name and address of a party or of the representative appearing or a party shall be stated in every notice, summons, witness summons, interim application, warrant and every process of the Court issued at the instance of such party or representative.