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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(5) in Chit Funds (Rajasthan) Rules, 1989

(5)The mode of serving summons and notices as laid down in subrules (1) to (4) shall mutatis mutandis apply to the service of summonses or notice issued by the Registrar of the person authorised by him, when acting under section 46.