Section 75(3) in The M.P. Co-Operative Societies Rules, 1962
(3)The service of summons under the Act or these rules on any person, may be affected in any of the following ways:-(a)by giving or tendering it in person; or(b)if such person is not found, by leaving it at his last known place of abode, or business or by giving or tending it to some adult member of his family; or(c)if the address of such person is known to the Registrar or other authorised person, by sending it to him by registered post with acknowledgment due; or(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, [or at some place of public resort, in such place.] [Inserted by Notification No. F-5-4-88-XV-1, dated 28-6-1988.]
