- Recourse to the mode of substituted service by publication in a newspaper shall be had only when service by any other method is considered impracticable.[A careful discretion shall be exercised in selecting the newspaper in which the publication is to be made under Order V, Rule 20, C.P.C. Only a daily newspaper circulating in the locality in which the defendant to be served is last known to have actually and voluntary resided or carried on business or personally worked for gain, shall be selected.] [Substituted by Notification No. 933/VIII-b-9, dated 15-9-1979, w.e.f. 16-2-1980.]No summons or notice shall be published in a magazine.
