Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Uttar Pradesh - Subsection Section 35(4) in The U.P. Agricultural Credit Rules, 1975 (4)The summons may be served in the manner specified in Rule 14 or by any other mode specified in the Code of Civil Procedure, 1908.
