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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(1)(c) in The Rajasthan Urban Improvement Act, 1959

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