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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(11) in The Haryana Canal and Drainage Rules, 1976

(11)In every case in which service of any process is not effected personally the officer authorised to issue the same shall satisfy himself by examining the process server or otherwise, that such service has been duly effected in the manner required by these rules.