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[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 2 in Bihar and Orissa Public Demand Recovery Rules

2. Mode of Service.

- Service of a notice issued under Section 7, or under any other provision of this Act, shall be made by delivering or tendering a copy thereof signed by the Certificate Officer or such ministerial officer as he authorizes in this behalf, and sealed with the seal of the Certificate Officer.