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State of Bihar - Section

Section 19 in The Bihar Industrial Employment (Standing Orders) Rules, 1947

19. Manner of service.

- All notices, notifications and orders under the Act and the Rules shall be served on the parties concerned by registered letter post, with acknowledgement due, or by special messenger. In the latter case, an acknowledgement in writing by or on behalf of the other party concerned shall be obtained in respect of such delivery.Appendix A(See Rule 5)Model Standing Orders