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[Cites 0, Cited by 0] [Section 66D(1)] [Section 66D] [Entire Act]

State of Karnataka - Subsection

Section 66D(1)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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