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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(b) in Indian Stamp Act (Madhya Pradesh Prevention of Undervaluation of Instruments) Rules, 1975

(b)in the case of any firm, be served :-
(i)upon any one or more of the partners; or
(ii)at the principal place at which the partnership business is carried on, upon any person having control or management of the partnership business at the time of service.