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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Haryana - Subsection

Section 105(4) in Haryana Co-operative Societies Rules, 1989

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