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State of Uttar Pradesh - Section

Section 14 in The U.P. Agricultural Credit Rules, 1975

14. Service of demand notice : Sections 10-B and 25.

- The notice referred to in Rule 13, shall be served by delivering a copy to the agriculturist or his heir or legal representative or to any adult male member of his family at his usual place of residence or to his authorised agent, or when such service cannot be so effected, by affixing a copy of the notice on some conspicuous part of his residence, or by registered post..