Section 23(3)(d) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business.

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