Section 543(1)(c) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 543(1)] [Section 543] [Entire Act]

State of Punjab - Subsection

Section 543(1)(c) in The Punjab Municipal Act, 1999

(c)where the person to be served is a public body or a corporation, society or other body, if the document is addressed to the secretary, treasurers or other head officer of such body, corporation or society at its Principal office, and is either, -

(i)sent by registered post; or

(ii)delivered at that office; and

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State of Punjab - Subsection

Section 543(1)(c) in The Punjab Municipal Act, 1999