Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 397(1)] [Section 397] [Entire Act]

State of West Bengal - Subsection

Section 397(1)(b) in West Bengal Municipal Act, 1993

(b)where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business identifying it by the name or style under which its business is carried on and is-
(i)sent under certificate of posting, or
(ii)delivered at the place of business of the partnership;