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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 128(2)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)the service of summons, notices and other processes by post or in any other manner either generally or in any specified areas, and the proof of such service;