Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(1) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(1)If the place of residence of the person on whom it is to be served is known, personally, in the manner prescribed under section 69 of the Code of Criminal Procedure, 1898, for the service of summons.