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

Union of India - Subsection

Section 6B(a) in Census Rules, 1990

(a)where the person to whom such order is addressed is a corporation or firm - in the manner provided for the service of summons in rule 2 of order XXIX or rule 3 of order XXX, as the case may be, in the first Schedule to the Code of Civil Procedure, 1908 (Act V of 1908); and