(1)The intimation of any such order as is referred to in sub-section (1) of section 76 of the Act shall be served in the same manner as is laid down in clause (2) of rule 42 for the service of a notice or a requisition.(2)Any other order, not being a notice or requisition, which is to be sent or communicated to, or served shall be sent, communicated or served either by post or as if it were a summons issued by a Court under the Code of Civil Procedure, 1908 (5 of 1908).
