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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Multi-State Co-Operative Societies Rules, 2002

(4)Where the serving officer delivers or tenders a copy of the summons to the person personally or his agent on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered as an acknowledgment of service endorsed on the original summons.