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State of Manipur - Section

Section 143 in The Manipur Co-operative Societies Act, 1976

143. Service of notice.

- The provisions of Sections 102 and 103 of the Transfer of Property Act, 1882 (4 of 1882), and of any rules made under Section 104 thereof, shall apply, so far as may be, in respect of all notices to be served under this Chapter.