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 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(b) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975

(b)in the case of any firm, be served :-
(i)upon any one or more of the partners; or
(ii)at the principal place at which the partnership business is carried on, upon any person having control or management of the partnership business at the time of service.