Section 30A(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(3)The service of summons under the Act, on any person may be effected in any of the following ways:-(a)by giving or tendering it to such person; or(b)if such person is not found, by leaving it at his last known place of abode or business or by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the Registrar or other authorized person by sending it to him by registered post; or(d)if none of the means aforesaid is available by affixing it in some conspicuous part of his last known place of abode or business.
