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 394] [Entire Act] State of West Bengal - Subsection Section 394(3) in West Bengal Municipal Corporation Act, 2006 (3)Where a document is served on a partnership firm under this section shall be deemed to be duly served on each partner.
