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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(1)(b) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(b)in the case of any notice or order affecting a corporation, firm or other body or association of persons, 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 Civil Procedure, Code, 1908 (V of 1908);