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Delhi HC Temporarily Amends Service of Notices, Summons, Daks Through Email, Fax, Whatsapp - (19 Apr 2021)

CIVIL

Delhi High Court has temporarily amended physical mode regarding service of notice, summons and daks by permitting the same to be effected through email, fax or whatsapp till further orders.

Tags : DELHI HIGH COURT   SERVICE OF NOTICES   SUMMONS   DAKS  

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