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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(ii) in Chandigarh Advertisement Control Order, 1954

(ii)The enforcement notice shall be deemed to have been served on the owner or occupier if the service is effected in any manner specified for the summons in section 69, 70 and 71 of the Criminal Procedure Code and to have effect on and from the date on which the service takes place.