Report No. 140
Need to Amend Order V, Rule 19A of the Code of Civil Procedure, 1908, Relating to Service of Summons by Registered Post with a View to Foreclose Likely injustice
Chapter I
Introductory
1.1. Perspective.-
The Law Commission of India has suo motu taken up the question of amendments needed in regard to the provisions concerning service of summons by registered post on realising that miscarriage of justice has been occasioned in the working of concerned provision.
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