 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Oriental Gas Company Act No. 1857 23. Service of process.- All services of manse or other process, and all notices whatsoever which, by law or by the practice of any Court wherein the said Company shall sue or be sued, are required to be made, served, and given, in addition to all ways and means by which the same may otherwise be legally made, and given, by leaving the same addressed to the Managing Agent of the said Company at the office in Calcutta of the said company.
   |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back