Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Manipur - Subsection

Section 50(2) in The Chit Fund (Manipur) Rules, 1994

(2)Summonses or notices issued by the Registrar or his nominee may be served through a Mamladdar, Mahalkari, Tahsildar or any employee of the Chit Development or by registered post with acknowledgement due,