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[Cites 0, Cited by 0] [Section 327] [Entire Act]

State of Uttar Pradesh - Subsection

Section 327(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)in case of an incorporated company or body, by delivering it or sending it in a registered letter addressed to the secretary or other principal functionary of the company or body at its principal office, or