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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Rajasthan - Subsection

Section 108(b) in The General Rules (Civil), 1986

(b)They shall be written in English and shall be legible. Such summons etc., shall not be signed by the Munsarim but by the Presiding Officer of the court issuing them, and he shall satisfy himself that the documents are correctly addressed and properly sealed. This matter shall not be left to the parties and the Munsarims.