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[Cites 0, Cited by 0] [Section 404] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 404(6) in Arunachal Pradesh Municipal Act, 2007

(6)Nothing in section 402 or section 403 or in this section shall apply to any summons issue under this Act by any court.Explanation. - For the purposes of this section, a servant shall not be deemed to be a member of the family.F. Enforcement of Orders to Execute Works etc.