Section 112(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Every notice, summons or other communication under the Act or these Rules for which no special mode of service has been specified, shall be served,-(a)by giving or tendering it to such person under his acknowledgement; or(b)by sending it to him by post; or(c)it such person is not found by giving or tendering it to some adult member of his family under his acknowledgements; or(d)if none of the above modes is available, by affixing it on some conspicuous part of his last known place of residence or business:Provided that in the case of summons or notice other than a meeting, notice if sent by post shall be by registered post with acknowledgement due, and in other cases under certificate of posting.
