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[Cites 0, Cited by 0] [Section 444(1)] [Section 444] [Entire Act]

NCT Delhi - Subsection

Section 444(1)(c) in The Delhi Municipal Corporation Act, 1957

(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, treasurer or other head officer of that body, corporation or society at its principal office, and is either—
(i)sent by registered post, or
(ii)delivered at that office;