Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(2)(d) in Bihar and Orissa Public Demands Recovery Act, 1914

(d)the service of notices issued under Section 7, the service of other notices or processes issued under this Act and the manner in which service may be proved;