Section 17(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)The draft order or gist thereof shall be communicated by the society concerned or by the person authorised by the Registrar under sub-rule (2) by one or more of the following vnodes, namely:-(a)by giving or tendering it to such person and if he is not found, to some adult member of his family under acknowledgement; or(b)by sending it by post under certificate of posting to his last known address; or(c)by affixing it in some conspicuous part of his last known place of residence or business.
