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[Cites 0, Cited by 0] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(12) in The Delhi Co-operative Societies Rules, 2007

(12)In case the serving officer delivers or tenders a copy of the summons personally to the person summoned or to an agent or other person on his behalf, the serving officer shall require the signature of the person to whom the copy is so delivered or tendered in token of acknowledgement of service endorsed on the original summons.