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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(b) in The General Rules (Civil), 1986

(b)Parties to make repeated efforts for service.-In the absence of any special order of the court, it shall further be the duty of such party to ascertain the service of summons or notices and to make subsequent applications for issue of summons/notices within, next 7 days of the return to the court summons or notices which has not been duly served.