Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Goa - Subsection Section 4(3) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965 (3)The notice shall be served personally; but if that is not practicable, the service may be effected in any manner provided in Rule 24.
