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State of Uttar Pradesh - Section

Section 119 in The General Rules (Civil), 1957

119. Public officer summoned as defendant.

- Neither of the preceding two rules shall apply where an officer or a soldier, sailor or airman in the Military, Naval or Air Forces of the Union of India, or a public officer is summoned as a defendant under Order V, Rule 1. In such cases he shall make his own arrangements if he wishes to appear in Court in person.