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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Maharashtra - Subsection

Section 136(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)where the person to be served is a partnership, and if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on, and is either-
(i)sent by registered post to such office; or
(ii)delivered at the said place of business;