Section 9(1)(a) in Kerala Cashew Factories (Requisitioning) Act, 1979

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State of Kerala - Subsection

Section 9(1)(a) in Kerala Cashew Factories (Requisitioning) Act, 1979

(a)in the case of any notice or order affecting a corporation or firm be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XXX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908); and

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State of Kerala - Subsection

Section 9(1)(a) in Kerala Cashew Factories (Requisitioning) Act, 1979