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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(4)(c) in The Maharashtra Molasses (Control) Act,1956

(c)in the case of an order directed to a specified individual, be served on such individual—
(i)by personally delivering or tendering to him the order; or
(ii)by post; or
(iii)where the individual cannot be found, by leaving an authentic copy of the order with some adult male member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or worked for gain.