Section 12 in Rules (Consolidated) Under the Code of Civil Procedure, 1908
12. Rules 19 (2), 20, 22, 23, 24 and 25 of Order VII shall apply, so far as may be, to addresses for service filed under the preceding rule."]
Order IX[12. The following amendment shall be made in Rule 6 of Order IX, viz.,The words "the court may proceed ex-parte" shall be substituted by the words "the Court may make an order that the suit be heard ex-parte."
