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[Cites 0, Cited by 19] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1) in The Code of Civil Procedure, 1908

(1)The Court may, in addition -to the service of summons under rule 9, on the application of the plaintiff for the issue of a summons for the appearance of the defendant, permit such plaintiff to effect service of such summons on such defendant and shall, in such a case, deliver the summons to such plaintiff for service.