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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Odisha - Subsection

Section 105(1)(a) in The Orissa Development Authorities Act, 1982

(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;