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Central Provinces And Berar - Section

Section 5 in The (Central Provinces and Berar) Debt Conciliation Act, 1933

5. The parties shall be notified by the Chairman in such manner as he may deem necessary, of the time, and, if the place is other than the Board's ordinary headquarters, of the place at which the Board's sittings are to be held unless a special method for the service of a notice is prescribed by the Act.