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[Cites 0, Cited by 0] [Section 496] [Entire Act]

State of Jharkhand - Subsection

Section 496(6) in Jharkhand Municipal Act, 2011

(6)Nothing in section 494 or section 495 or in this section shall apply to any summons issued under this Act by any court.Explanation. - For the purposes of this section, a servant shall not be deemed to be a member of the family.Enforcement of Orders to Execute Works etc.