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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(2) in The Orissa Chit Funds Rules, 1985

(2)Summonses or notices issued by the Registrar or his nominee may be served through the Tahasildar of the Tahasil or any employee of the Chit Department or by registered post with acknowledgement due.