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State of Rajasthan - Section

Section 447 in Rajasthan Insolvency Rules

447. Personal service of a notice in case of a firm.

- Any notice or petition for which personal service is necessary shall be deemed to be duly served on all members of a firm if it is served at the principal place of business of the firm within the jurisdiction of the court upon partners or upon any person having at the time of serving the control or management of the partnership business there.