Section 14(1)(b) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

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State of Tamilnadu - Subsection

Section 14(1)(b) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

(b)in the case of any notice or order affecting an individual 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 XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (Central Act V of 1908); and

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State of Tamilnadu - Subsection

Section 14(1)(b) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970