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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(1)(b) in The Jaipur Development Authority Act, 1982

(b)where the person to be served is a partner in a firm, if the document is addressed to the partnership firm 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; or
(ii)delivered at the said place of business; or