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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(1)(c) in The Konkan Irrigation Development Corporation Act, 1997

(c)where the person to be served is a statutory public body or a Corporation of a 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 is either—
(i)sent under a certificate of posting or by registered post; or
(ii)left at that office;