Section 10 in The Punjab Backward Classes (Grant of Loans) Rules, 1958
10. Notices to borrowers and their service.
- [Section 14 (1) (iii)]. - All orders passed, notices given and directions issued by the Controlling Authority under sections 8, 9 and 11 shall be in writing signed by the Controlling Authority and communicated to the party concerned either through personal delivery or by registered post (acknowledgement due).
