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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Goa - Subsection

Section 40(1)(d) in The Goa Information Technology Development Act, 2007

(d)in any other case, if the document is addressed to the person to be served and-
(i)is given or tendered to him; or
(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates; or
(iii)is sent under a certificate of posting or by registered post to that person.