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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Assam - Subsection

Section 88(5) in The Assam Co-operative Societies Rules, 1953

(5)Where the serving officer delivers or tenders a copy of the summons personally to the person summoned or to an agent or any other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered to an acknowledgement of service endorsed on the original summons.