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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(6)(b) in The Punjab Land Revenue Act, 1887

(b)where the person is confined in prison, the summons may be delivered by post, courier service, fax message or by electronic mail service to the officer-in charge of the prison for service to the person;