Section 80(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(2)The notice under sub-section (1) shall -(i)where it is a notice to the Committee, be delivered at its office on any working day or handed to its Chairman, Vice-chairman or Secretary or be sent by registered post;(ii)in any other case, be delivered to the person concerned or be sent by registered post; and(iii)nothing in sub-section (1) shall be construed to apply to suit wherein the only relief claimed is an injunction, of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceeding.
