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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Andhra Pradesh - Subsection

Section 77(5) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(5)When a process is affixed owing to the absence of the individual named therein, it shall be stated, if possible, both when he left home and when he is likely to return.