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

State of Punjab - Subsection

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

(a)where the person to be served is a company, if the document is addressed to the secretary of the company at its registered office or at its principal office or place of business and is either, -
(i)sent by registered post; or
(ii)delivered at the registered office or at the principal office or place of business of the company;