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[Cites 0, Cited by 0] [Section 394(1)] [Section 394] [Entire Act]

State of West Bengal - Subsection

Section 394(1)(c) in West Bengal Municipal Corporation Act, 2006

(c)where the person to be served is a public body, corporate body, society or any other body, if the document addressed to the Secretary, Treasurer or other officer or office-bearer of such public body, corporate body, society or any other body at its principal office, and is either-
(i)sent by registered post, or
(ii)delivered at the office;