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State of Punjab - Section

Section 17 in The Punjab Registration of Money Lenders Rules, 1939

17. Service of notice.

- [Section 7(1)]. - Notices issued under the proviso to sub-section (1) of section 7 of the Act shall be in form E annexed, and shall be served in accordance with the procedure laid down in Order V of the First Schedule to the Code of Civil Procedure for the service of summons.