Legal Document View

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

State of Haryana - Subsection

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

(a)by registered post in case of a local authority at its office address and in case of another person at the present address or at the last place of residence or business of such person;