Section 6(4)(b) in Bombay Molasses (Control) Act, 1956

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Bombay Presidency - Subsection

Section 6(4)(b) in Bombay Molasses (Control) Act, 1956

(b)in the case of an order affecting an individual, Corporation or firm, be served in the manner provided for the service of a summons in rule 2 of Order XXIX or rule 3 of Order XXX as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (V of 1908); and

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Bombay Presidency - Subsection

Section 6(4)(b) in Bombay Molasses (Control) Act, 1956