Section 38(2) in National Company Law Tribunal Rules, 2016
(2)The notice or process if to be served physically may be served in any one of the following modes as may be directed by the Tribunal; -(a)by hand delivery through a process server or respective authorised representative;(b)by registered post or speed post with acknowledgment due [or by courier] [Inserted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).]; or(c)service by the party himself.[Explanation. [Inserted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).] - For the purposes of sub-rules (1) and (2), the term "courier" means a person or agency which delivers the document and provides proof of its delivery.]
