Section 8(6)(a) in The Public Liability Insurance Rules, 1991

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Union of India - Subsection

Section 8(6)(a) in The Public Liability Insurance Rules, 1991

(a)where the person to be served is a company, if the document is addressed in name of the company, at its registered office or at its principal office or place of business, and is either,-

(i)sent by registered post; or

(ii)delivered or affixed at some conspicuous part of the premises at its registered office or at the principal office or place of business;

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Union of India - Subsection

Section 8(6)(a) in The Public Liability Insurance Rules, 1991