Section 3(3)(a) in Rajasthan Requisitioning of Goods Vehicles Act, 1969

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3)(a) in Rajasthan Requisitioning of Goods Vehicles Act, 1969

(a)where the person to whom such order is addressed is a corporation or firm, in the manner provided for the service of summons in rule 2 of order XXIX or rule 3 of Order XXX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908); and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 3(3)(a) in Rajasthan Requisitioning of Goods Vehicles Act, 1969