Section 20(3)(b) in The Rajasthan Public Trust Rules, 1962

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(3)(b) in The Rajasthan Public Trust Rules, 1962

(b)The summons shall be deemed to have been duly served on the person summoned;

(i)if it is sent by registered post and an acknowledgement or refusal thereof has been received, or

(ii)if it is affixed at a conspicuous place in the house or locality in the presence of two witnesses on the refusal of acceptance by the concerned person, or

(iii)if it is published in a newspaper having circulation in the locality.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 20(3)(b) in The Rajasthan Public Trust Rules, 1962