Section 22 in The Punjab Registration of Money Lenders Rules, 1939
22. Decision on appeals etc. communication regarding.
- [Section 11]. - 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 communicated to him by registered post (acknowledgement due).
