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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Chattisgarh - Subsection

Section 369(3) in High Court of Chhattisgarh Rules, 2005

(3)Notice of every proceeding under this Act shall be served personally on the person charged, unless the Court, for reasons to be recorded, directs otherwise. In that case the service may be effected by alternative form of service authorized by the Code of Civil Procedure and the Chhattisgarh High Court Rules.