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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2)(a) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

(a)the service of notices or order issued or made under this Act and the manner in which such notices or orders may be served where the person to be served is a corporation, company, bank or other association;