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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2)(b) in Rajasthan Public Demands Recovery Act, 1952

(b)the service of notices issued under section 6, the service of other notices or processes issued under this Act, and the manner in which service may be proved: