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[Cites 0, Cited by 0] [Section 353(1)] [Section 353] [Entire Act]

NCT Delhi - Subsection

Section 353(1)(b) in The New Delhi Municipal Council Act, 1994

(b)where the person to be served is a partnership firm, if the document is addressed to the partnership firm at its principal place of business, identifying it by the name or style under which its business is carried on, and is either-
(i)sent by registered post, or
(ii)delivered at the said place of business;