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[Cites 0, Cited by 0] [Section 673] [Entire Act]

State of Uttar Pradesh - Subsection

Section 673(2) in The General Rules (Civil), 1957

(2)Unless the Court, for reasons to be recorded otherwise orders, or unless the written consent of the parties is filed in Court, notice of the application shall be given to every party to the original petition, and to such other persons interested in the person or property of the minor as the Court directs. The notice shall state the substance of the order prayed for , as in Form No. G.W. 12.