Section 86 in The M.P. Co-Operative Societies Act, 1960
86. Service of notice.
(1)Every notice or order issued or made under this Act, the rules or bye-laws be served on any person by properly addressing it to the last known place of residence or business of such person by registered post with acknowledgment due letter containing the notice or order :[Provided that a notice relating to a meeting called by a co-operative society shall be issued under certificate of posting and/or be issued by hand delivery after obtaining acknowledgment of the receipt thereof.] [Substituted by M.P. Act No. 28 of 1982 [w.e.f. 29-10-1982].](2)An acknowledgment purporting to be signed by such person or an endorsement by a postal employee that the person refused to take delivery may be deemed to be prima facie proof of service :[Provided that if service of the notice cannot be effected by any manner provided under this Act, or rules made thereunder, or bye-laws of the society, a copy thereof shall be affixed at the last known place of residence of the person noticed or at some place of public resort in such place.] [Inserted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
