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[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of West Bengal - Subsection

Section 231(1)(c) in The Howrah Municipal Corporation Act, 1980

(c)where the person to be served is a public body, corporation, society or any other body, if the document is addressed to the secretary, treasurer or other officer of such body, corporation or society at its principal office, and is either -
(i)sent by registered post, or
(ii)delivered at that office;