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] [Section 50] [Entire Act] State of Bihar - Subsection Section 50(2) in Chit Funds (Bihar) Rules, 1987 (2)Summons or notices issued by the Registrar or his nominees may be served through a Mamtatder, Mahalkari, Tahsildar or any employee of the Chit Department or by registered post with acknowledgement due.
