Section 53(2)(b) in The Companies Act, 1956

[Cites 0, Cited by 4] [Section 53(2)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2)(b) in The Companies Act, 1956

(b)[* * *] such service shall be deemed to have been effected-

(i)in the case of a notice of a meeting, at the expiration of forty-eight hours after the letter containing the same is posted, and

(ii)in any other case, at the time at which the letter would be delivered in the ordinary course of post.