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[Cites 0, Cited by 0] [Section 394(1)] [Section 394] [Entire Act]

State of West Bengal - Subsection

Section 394(1)(a) in West Bengal Municipal Corporation Act, 2006

(a)where the person to be served is a company, if the document is addressed to the company or the secretary or the manager of the company at its registered office or at its principal office or place of business and is either-
(i)sent by registered post, or
(ii)delivered at the registered office or at the principal office or place of business of the company: