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State of Jharkhand - Section

Section 8 in The Family Courts (Jharkhand High Court) Rules, 2004

8. Name and address of the party or of the representative to be stated in every process.

- The name and address of a party or of the representative appearing for a party shall be stated in every notices, summons, witness summons, interim application, warrant and every process of the Court issues at the instance of such party or representative.