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[Cites 0, Cited by 37] [Entire Act]

State of Bihar - Section

Section 3 in Bihar and Orissa Public Demand Recovery Rules

3. Service on certificate-debtor or his agent.

- Wherever it is practicable, service shall be made on the certificate-debtor in person, unless he has an agent empowered to accept service in which case service on such agent shall be sufficient.