Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(6)(d) in The Punjab Land Revenue Act, 1887

(d)where the Central Government, by notification in the Official Gazette, has declared in respect of any foreign country that summons shall be served on the person actually and voluntarily residing or carrying business or personally working for gain in that foreign country through an officer of the Government of foreign country, as specified by the Central Government, the summons may be sent to such officer through the Ministry of Government of India dealing with foreign affairs or in such other manner, as may be specified by the Central Government and if such officer returns any such summons with an endorsement purporting to have been made by him that the summons have been served on the person, such service shall be deemed as evidence of service.]