Section 43(1)(b) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

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State of Gujarat - Subsection

Section 43(1)(b) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(b)where the document is to be served on a partnership firm, addressed 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 to such place of business, or

(ii)delivered at the said place of business; and

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State of Gujarat - Subsection

Section 43(1)(b) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020