88. [ Service of notice on respondent residing in Ahmedabad City. [Substituted, Added & Inserted vide Notification No: 2002/93. dated 28/8/2003. published in Gujarat Government Gazette, Extraordinary, Part IV-C, dated 18.09.2013 at page 317, (w.e.f. 15.9.2013).]
- In any proceeding when a respondent or opponent is to be served within the Municipal limits of Ahmedabad City, the notice may be served upon him or his agent empowered to accept the service, either by Registered Post Acknowledgement Due or by speed post or by such Courier services as are approved by the High Court or by any other means of transmission of documents which includes fax message or electronic mail service or personally through the Registrar, Small Causes Court, Ahmedabad.Provided that the service of notice under this rule shall be made at the expenses of the concerned party.]
