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[Cites 0, Cited by 0] [Section 12B(2)] [Section 12B] [Entire Act]

State of Maharashtra - Subsection

Section 12B(2)(a) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(a)if it is an order affecting a corporation or a firm, be served in the manner provided for the service of a 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 ;