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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Meghalaya - Subsection

Section 88(6) in The Meghalaya Co-operative Societies Rules

(6)The serving officer in all cases in which the summons has been served under Clauses (i) and (iii) of sub-rule (3), cause to be endorsed on, or annexed to, the original summons a return, stating the time when and the manner in which the summons was served and the name and address of the person if any identifying the persons concerned and witnessing the delivery or tender of the summons.