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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Uttar Pradesh - Subsection

Section 113(b) in The General Rules (Civil), 1957

(b)They shall be written in English and shall be legible. Such summonses etc., shall not be signed by the Munsarim but by the presiding officer of the court issuing them, and he shall satisfy himself that the documents are correctly addressed and properly sealed. This matter shall not be left to the parties and the Munsarim.