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Report No. 140 2.8. Order V, rule 20A.- As mentioned above in Order V, rule 20A was inserted in the Code in 1956 by a Central Act (amending the Code), giving a discretion to the court to order service of summons by post. The rule also did not make service by registered post mandatory, but left it to the discretion of the Court. Such service was to be resorted to, when, for any reason whatsoever, the summons was returned unserved.    |
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