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State of West Bengal - Section

Section 41 in The Appellate Side Rules of The High Court at Calcutta

41. The time allowed for service of the notice shall be specified therein by the Deputy Registrar in accordance with the time - table in Rule 46 and shall commence from the date on which it is despatched, which shall, in general, be the day on which the process - fee is deposited and the notice forms are filed.