Section 84(10) in The Delhi Co-operative Societies Rules, 2007
(10)Summons or notices may be served by:-(a)registered post, speed post or by courier service,(b)personal service through the secretary or a member of the staff of the co-operative society or any of the parties to the dispute; or(c)affixing a copy of summons or notice at the last known place of residence or business of the party concerned, in case the party refuse to sign the acknowledgement or can not be found.
