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Union of India - Section
Section 20A in The Code of Civil Procedure, 1908
20A. [Service of summons by post.] Repealed by the Code of Civil Procedure (Amendment) Act, 1976 ( 104 of 1976), Section 55 (w.e.f. 1-2-1977).
| Order 5, Rule 20-BHigh Court Amendment-[Punjab, Haryana and Chandigarh].-In Order 5, after existing rule 20-A, insert the following:"20B. On the occurrence of an unanticipated holiday or in the event of the Presiding Officer of a Court being absent owing to sudden illness or other unexpected cause, all cases fixed for the day in question shall be deemed to have been automatically adjourned to the next working day when the Presiding Officer is present and it shall be the duty of the parties or their Counsel to attend Court on that day."-(Notification No. G.S.R. 70/C.A. 5/8/ Section 127/Amd. /93, dated 27-8-1993. |