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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(1)(b) in The Bombay Essential Commodities and Cattle (Control) Act, 1958

(b)if it is an order affecting an individual corporation or firm, be served in the manner provided for the service of a summons in rule 2 of Order XXIX or, as the case may be, rule 3 of Order XXX in the First Schedule of the Code of Civil Procedure, 1908;