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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83(1) in The General Rules (Civil), 1957

(1)In all cases the Court shall require a party applying for an adjournment on the ground that a summons has not been duly served to show that he applied, where it was possible to so apply, for the issue of the summons in time to enable the service to be effected and that he performed every other act required for the issue and service thereof.