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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Uttar Pradesh - Subsection

Section 102(b) in The General Rules (Civil), 1957

(b)Date to be filled by office. - In summons and notices the date of appearance/hearing and the date of issue shall be filled up by the office of the court and the presiding officer or the Munsarim, to whom such authority may have been delegated, shall sign the summons/notice and also put the date of signature.