(1)The service of a notice, or summon, or requisition, or order, or any other communication, under this Act (herein referred to as communication) may be made by delivering or transmitting a copy thereof, to the person therein named—(a)by post or by such courier services as may be approved by the Board;(b)in such manner as provided under the Code of Civil Procedure, 1908 for the purposes of service of summons;(c)in the form of any electronic record as provided in Chapter IV of the Information Technology Act, 2000; or(d)by any other means of transmission of documents, as may be prescribed.
