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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(1) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972

(1)Where the prescribed authority intends to serve or cause to be served a notice of demand, upon the person liable to pay the dues to a Government Electrical Undertakings, which shall be served in Form 'B'.