Section 12(1)(c) in Telangana Public Security Measures Act, 1951

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State of Telangana - Subsection

Section 12(1)(c) in Telangana Public Security Measures Act, 1951

(c)if it is an order affecting a firm, be served-

(i)upon any one or more of the partners, or

(ii)upon any person having, at the time of service, the control or management of the partnership business at the principal place at which such business is carried on within India; and

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State of Telangana - Subsection

Section 12(1)(c) in Telangana Public Security Measures Act, 1951