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State of Bihar - Section

Section 62 in Civil Court Rules of the High Court of Judicature at Patna

62.

Where a notice is sent for service by the Lower Court to another Court whether within the same district or in a different district, such latter Court shall make its return of service or of the failure of service (as the case may be) direct to the High Court and shall be guided by Rules 59, 60 and 61 above.D. - Summons on Persons in Civil and Military Employ of Government, etc.