Section 80(3)(a) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(3)(a) in The Code of Civil Procedure, 1908

(a)the name, description and the residence of the plaintiff had been so given as to enable the appropriate authority or the public officer to identify the person serving the notice and such notice had been delivered or left at the office of the appropriate authority specified in sub-section (1), and

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Union of India - Subsection

Section 80(3)(a) in The Code of Civil Procedure, 1908