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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(1) in The Haryana Canal and Drainage Rules, 1976

(1)Every summons, notice, order, requisition or proclamation under the Act or these rules which is required to be served on issued, delivered or communicated to any person or published for general information, shall be so served, issued, delivered or communicated to any person or published for general information, as the case may be, as hereinafter provided.