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[Cites 0, Cited by 0] [Section 32(7)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(7)(b) in The Punjab Water Prevention and Control of Pollution Rules, 1977

(b)Where the person to be served is a serving Government Officer, if such direction or notice thereof, as the case may be, is addressed to that person, and a copy thereof is endorsed to the Head of Department or to the Secretary to Government, as the case may be, being incharge of the Department, in which for the time being the business relating to the Department is transacted in which said officer is employed, is delivered in person or is sent by registered post; and