Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 42 in The Punjab Betterment Charges and Acreage Rates Rules, 1955 42. Mode of service. - All notices and processes issued in connection with appeal shall be served in the manner prescribed for the service of summonses and notices generally.
