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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(1)(c) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(c)in the case of any limited liability partnership or any other body corporate -
(i)by delivering it to the secretary or other like officer of the body corporate or, in the case of a limited liability partnership, the manager thereof, or to any person having, on behalf of the limited liability partnership or other body corporate, powers of control or management over the business, occupation, work or matter to which the notice relates;
(ii)by leaving it at, or by sending it by prepaid registered post to the registered office or principal place of business of the limited liability partnership or other body corporate in India;
(iii)by sending it by facsimile transmission to the fax transmission number operated at the registered office or principal place of business of the limited liability partnership or other body corporate in India or elsewhere; or
(iv)by electronic communication, by sending an electronic communication of the notice to the last email address given to the Board by the limited liability partnership or other body corporate as the email address for the service of documents on the limited liability partnership or body corporate.