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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(2)A person so summoned shall be bound to appear at the time and place mentioned in the summons in person or if the summons so allow, by his recognised agent or a legal practitioner.