Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] State of Haryana - Subsection Section 50(5) in Haryana Chit Funds Rules, 2018 (5)The mode of serving summonses and notices as laid down in sub rules (1) to (4) shall mutatis mutandis apply to the service of notices issued by the Registrar or the persons authorised by the State Government, when acting under section 46.
