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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(1)(v) in Punjab Package Deal Properties (Disposal) Rules, 1976

(v)Where an order or notice sent by post is returned undelivered, or where the Chief Sales Commissioner or other authority is satisfied that there are reasons to believe that the order or notice cannot be delivered in the ordinary course, the Chief Sales Commissioner or other authority may direct that the order or notice may be served either: