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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(4) in Chit Funds (Bihar) Rules, 1987

(4)The official issuing the summons or notice may examine the serving officer on oath or cause his to be so examined by the Mamlatdar or other officer through whom it is served and may make such further inquiry in the matter as he thinks fit, and shall either declare that the summon or, as the case may be, notice has been duly served or order it to be served in such manner as he thinks fit.