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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(7) in The Adjudicating Authority (Procedure) Regulations, 2013

(7)Where the defendant or respondent is confined in a prison, the summon ornotice shall be delivered or sent by post or otherwise to the officer in charge of the prison for service on the defendant or respondent.