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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(c) in The General Rules (Civil), 1986

(c)Date to be filled by office.-In summons and notices the date of appearance/hearing and the date of issue shall be filled up by the office of the court and the Presiding Officer or the Munsarim or Reader, to whom such authority may have been delegated, shall sign the summons/notices and also put the date of signature.