Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9A] [Entire Act] State of Jammu-Kashmir - Subsection Section 9A(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (3)The provisions of rules 16 and 18 shall apply to a summons person-ally served under this rule as if the person effecting service were a serving officer.
