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Custom Act, 1962 153. Service of Order, Decision, Etc. – Any order or decision passed or any summons or notice issued under this Act, shall be served – (a) by tendering the order, decision, summons or notice or sending it by registered post to the person for whom it is intended or to his agent; or (b) if the order, decision, summons or notice cannot be served in the manner provided in clause (a), by affixing it on the notice board of the customs house.    |
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