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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(2) in The Orissa Panchayat Samiti Election Rules, 1991

(2)The notices issued under Sub-rule (1) shall be served on all the Members of Samiti personally by delivering or tendering it to the Member to whom it is addressed or in default of personal service, it shall be served by registered post or if necessary by telegram.