Section 112 in Sikkim Co-Operative Societies Act, 1978
112. Service of notice under the Act.
- Every notice or order issued or made under this Act, may be served on any person, by properly addressing it to the last known place of residence or business of such person prepaying and posting by registered post a letter containing the notice or order and unless the contrary is proved, such service shall be deemed to have been effected at the time at which the letter would be delivered in. the ordinary course.
