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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(1)(c) in Andhra Pradesh Infrastructure Development Corporation Act, 1998

(c)where the person to be served is a statutory public body or a Corporation or a society or other body, if the document is addressed to the Secretary, Treasurer or other Principal Officer of that body, Corporation or society at its principal office, and is either,-
(i)sent under certificates of posting or by registered post; or
(ii)left at that office;