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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(5)(i) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958

(i)by sending a copy thereof, duly signed and sealed, by registered post with acknowledgement due to the person on whom such process is to be served; or