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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Gujarat - Subsection

Section 112(1)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)where the person to be served is a partnership, if the document is addressed to the partnership 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 to such place of business, or
(ii)delivered at the said palce of business; and