Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 3 in The Maharashtra Habitual Offenders Rules, 1960

3.

A notice under section 4 shall be in Form 'A'. It may be served by any officer or servant working under the control of the District Magistrate or any officer appointed by him for the purposes of section 4 by giving or tendering it to the person to whom it is addressed.