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] [Entire Act]

NCT Delhi - Section

Section 22 in The Punjab Registration of Money-Lenders Rules, 1939

22.

If an original order under Section 6 or sub-section (2) of Section 7 or an appellate order under Section 11 of the Act is announced in the absence of the money-lender, it shall be communicate to him by registered post (acknowledgement due).