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[Cites 0, Cited by 0] [Section 370(1)] [Section 370] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 370(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)where the person to be served is a company, if the document is addressed to a Director or the Secretary 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 ;