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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(b) in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959

(b)in the case of any order or notice affecting a corporation or firm be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908; and