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State of West Bengal - Section

Section 15 in The Family Courts (Calcutta High Court) Rules, 1990

15. Mode of service of summons

. - A writ of summons shall be served in the manner prescribed in the Code of Civil Procedure, 1908, save and except in proceedings under Chapter IX of the Code of Criminal Procedure, 1973, where the provisions of that Code will apply and such summons shall be served on a respondent personally.