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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(2)(a) in The East Punjab Children Act, 1949

(a)may be served on the persons responsible for the management of the institution by being delivered personally to any one of them, or by being sent, by post or otherwise, in a letter addressed to them or any of them at the institution;