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State of Uttar Pradesh - Section

Section 140 in The General Rules (Civil), 1957

140. Sufficiency of service and re-issue of processes.

- When a process is received back with a service report as contemplated under Order V, Rule 17 it shall be promptly laid before the Court for orders under Order V, Rule 19. A fresh service on payment of necessary process fee shall ordinarily be ordered if there is sufficient time for such service to be effected.