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[Cites 0, Cited by 0] [Section 68A] [Entire Act]

State of Karnataka - Subsection

Section 68A(3) in The Karnataka Excise Act, 1965

(3)The plaint shall set forth that a notice as aforesaid has been served on the defendant and the date of such service, and shall state whether any, and if so, what tender or amends has been made by the defendant. A copy of the said notice shall be annexed to the plaint endorsed or accompanied with a declaration by the plaintiff of the time and manner of service thereof.]