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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(7) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967

(7)A summons, notice, order or requisition may be served on or delivered or communicated to the person named thereinafter in addition to, or in substitution for, any other mode of service by forwarding the summons, notice, order or requisition by post in a registered letter addressed to that person.