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

State of West Bengal - Subsection

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

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