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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(14) in Allahabad High Court Rules, 1952

(14)"Registered address" means the last address within the local units of the territorial jurisdiction of the Court filed by a party to a case in the Court or in the lower Courts at which service of notice, summons or other process may be made on him;