Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 404(1)] [Section 404] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 404(1)(c) in Arunachal Pradesh Municipal Act, 2007

(c)where the person to be served is a public body or a Municipality, or a society or other body, if the document is addressed to the secretary, treasurer or other officer of such public body, Municipality, society, or other body at its principal office, and is either, -
(i)sent by registered post, or
(ii)delivered at that office, and