Section 23(3) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(3)The service of summons under the Act or these rules on any person) may be effected in any of the following ways :-(a)by giving or tendering it to such person;or(b)if such person is not found, by leaving it at his last known place of abode or business or by giving or tendering it to some adult member of his family ; or(c)if the address of such person's known to the Central Registrar or other authorised person by sending it to him by registered post acknowledgement due; or(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business.
