Section 17 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
17. Every notice required to be served under the above rule may be served cither by tendering or delivering a copy thereof or sending such copy by registered post to the creditor on whom it is to be served or his authorised agent, or if service in the manner aforesaid cannot be made, by affixing a copy thereof at his last known place of residence.
