Section 6 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
6. Mode of service of notice.
- The notice referred to in Rules 3 and 5 shall be served by delivering a copy to the agriculturist or his heir or legal representative or to any adult male member of his family at his usual place of residence or to his authorised agent, or when such service cannot be effected, by affixing a copy of the notice on some conspicuous part of his residence in the presence of witnesses of the locality.
