Section 25(2) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(2)Any notice referred to in sub-section (1) may be addressed-(i)in case of an individual, to such individual ;(ii)in the case of a firm, to the managing partner or the manager of the firm ;(iii)in the case of a Hindu undivided family, to Karta or any member of such family ;(iv)in the case of a company, to the principal officer thereof ;(v)in the case of any other association or body of individuals, to the principal officer or any member thereof ;(vi)in the case of any other person (not being an individual), to the person who manages or controls his affairs.
