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 1] [Section 231(1)] [Section 231] [Entire Act]

State of West Bengal - Subsection

Section 231(1)(b) in The Howrah Municipal Corporation Act, 1980

(b)where the person to be served is a partnership firm, if the document is addressed to the partnership at its principal place of business identifying it by the name or the style under which its business is carried on, and is either -
(i)sent by registered post, or
(ii)delivered at the place of business;