Section 766 in Rules of the High Court of Judicature for Rajasthan, 1952
766. Citations.
- All citations shall, unless otherwise ordered, direct the persons cited to show cause on such day certain as the Judge shall direct and shall be in the prescribed form and where they can not be served in the manner provided for service of process, may be served by the insertion as an advertisement in such newspapers as may be directed, of a notice in the prescribed form.
