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[Cites 0, Cited by 0] [Section 14A(5)] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(5)(b) in The Code of Civil Procedure, 1908

(b)in the case where such registered address was furnished by a defendant, his be struck out and he be placed in the same position as if he had not put up and defence.