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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(3) in The Punjab Registration of Money-Lenders Rules, 1939

(3)Notice of the appeal shall also be served on any other person who may have moved the Collector under sub-section (1) of Section 7 of the Act or who may have otherwise appeared as a party before him.