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 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(2) in Transfer of Evacuee Deposits Rules, 1955 (2)Any notice, summons, or order served or published under sub-rule (1) shall be deemed to be conclusive proof of the service or publication of the matter contained therein.
