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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Chattisgarh - Subsection

Section 381(22) in High Court of Chhattisgarh Rules, 2005

(22)Citation. - All citations shall unless otherwise ordered, direct the persons cited to show cause on such day certain as the Court shall direct, and shall be in the prescribed format and where they cannot be served in the manner provided for service of process, may be served by the insertion as an advertisement in such newspapers as may be directed, of a notice in the prescribed format.