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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Punjab - Subsection

Section 74(6) in The Punjab Co-operative Societies Rules, 1963

(6)Where the party to be summoned is a public officer or is the servant of company or local authority or any institution the officer issuing the summons may, if it appears that summons may be most conveniently so served, send it by registered post prepaid for acknowledgement for service on the party to be summoned to the head of the office in which he is employed together with the copy to be served endorsed on the original summons.Chapter-XMiscellaneous