Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 29 in The Hire-Purchase Act, 1972 29. Service of notice .Any notice required or authorised to be served on or given to an owner or a hirer under this Act may be so served or given (a)by delivering it to him personally; or(b)by sending it by post to him at his last known place of residence or business.
