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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(1)(b) in The Maharashtra Water Conservation Corporation Act, 2000

(b)Where the person to be served is a firm, if the document is addressed to the firm at its principal place of business, identifying it by the name and style under which its business is carried on, and is either,––
(i)sent under a certificate of posting or by registered post; or
(ii)left at the said place of business;