89. Service of notice on respondents outside Ahmedabad city.
- Notices for service outside the Municipal limits of Ahmedabad City may be sent direct to the Subordinate Court and not through the District Court [or may be served by Registered Post Acknowledgement Due or by speed post or by such Courier services as are approved by the High Court or by any other means of transmission of documents which includes fax message or electronic mail service] [Substituted, Added & Inserted vide Notification No: 2002/93. dated 28/8/2003. published in Gujarat Government Gazette, Extraordinary, Part IV-C, dated 18.09.2013 at page 317, (w.e.f. 15.9.2013).].
