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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2)(b) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972

(b)[ by delivering it to the person liable to pay the dues or to an adult member of his family under his or her signatures : provided that if the notice of demand cannot be served in either of the aforesaid manners, it may be caused to be affixed in the presence of two persons of the locality on some conspicuous part of the residential house occupied by such person.] [Substituted by Haryana Government Notification No. GSR 59/HA 29/70/S.7/86 dated 7.8.1986.]