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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1)(c) in The Jammu and Kashmir Development Act, 1970

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