Section 52BB(4)(a) in The Insurance Act, 1938

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Union of India - Subsection

Section 52BB(4)(a) in The Insurance Act, 1938

(a)in the case of an order affecting a corporation or firm, be served 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 (5 of 1908), and

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Union of India - Subsection

Section 52BB(4)(a) in The Insurance Act, 1938