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State of Rajasthan - Section

Section 110 in The General Rules (Civil), 1986

110. Summons to soldiers, sailors and airmen.

- A summons to a soldier, sailor or airman, as defendant or as witness, shall be sent for service to his Commanding Officer, together with a copy to be retained by the defendant. In such cases, sufficient time shall be given to admit of arrangement being made for the relief of the person summoned.