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State of Uttar Pradesh - Section

Section 486 in The General Rules (Civil), 1957

486. Citations.

- All citations shall, unless otherwise ordered, direct the persons cited to show cause on such certain day as the Judge shall direct and shall be in Form No. 157 and, where they cannot be served in the manner provided for service of process, may be served by the insertion as an advertisement in such newspaper as may be directed, of a notice in Form No. 158.