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[Cites 0, Cited by 0] [Section 33D] [Entire Act]

State of Maharashtra - Subsection

Section 33D(1) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(1)Every summons shall be in writing in duplicate, and shall state the purpose for which it is issued, and shall be signed by the Consolidation Officer issuing it, and if he has a seal, shall also bear his seal.