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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1) in The Code Of Civil Procedure (Amendment) Act, 2002

(1)The Court may, in addition to the service of summons under rule 9, on the application of the plaintiff for the issue of a summons for the appearance of the defendant, permit such plaintiff to effect ser ice of such summons on such defendant and shall, in such a case, deliver the summons to such plaintiff for service.