Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(2)(c) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(c)Where the person to be served is a public body of a corporation society or other body, if the document is addressed to the secretary, treasurer or other head of office of that body, corporation or society at its principal office, and is either-
(i)sent by registered post; or
(ii)delivered at that office;