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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(1)(b) in Haryana Urban Development Authority Act, 1977

(b)where the person to be served is a partnership firm, if the document is addressed to the said partnership firm, at its principal place of business, identifying it by the name or style under which its business is carried on and is either-
(i)sent by registered post; or
(ii)delivered at the said place of business;