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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(5)(b) in The Essential commodities act 1955

(b)in the case of an order directed to a specified individual be served on such individual"
(i)by delivering or tendering it to that individual, or
(ii)if it cannot be so delivered or tendered, by affixing it on the outer door or some other conspicuous part of the premises in which that individual lives, and a written report there of shall be prepared and witnessed by two persons living in the neighbourhood.