Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 18 in The Bihar Goshala Rules, 1953 18. Service of notices. - The notice required to be issued under the Act or these Rules shall be served either by the Sub-divisional Magistrate of the area or by registered post with acknowledgement due.
