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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Sikkim - Subsection

Section 96(1)(a) in Sikkim Urban and Regional Planning and Development Act, 1998

(a)Where the document is to be served on a Government department, Railway, local authority, statutory authority, company, corporation, society or other body, if the document is addressed to the head of the Government department, General Manager of the Railway, Secretary or principal officer of the local authority, statutory authority, company, corporation, society or any other body at its principal, branch, local or registered office, as the case may be, and is either-
(i)Sent by registered post to such office; or
(ii)Delivered at such office;