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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(1)(b) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(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;