Section 21 in National Company Law Tribunal Rules, 2016
21. Particulars to be set out in the address for service.
- The address for service of summons shall be filed with every appeal or petition or application or caveat on behalf of a party and shall as far as possible contain the following items namely:-(a)the name of the road, street, lane and Municipal Division or Ward, Municipal Door and other number of the house;(b)the name of the town or village;(c)the post office, postal district and PIN Code, and(d)any other particulars necessary to locate and identify the addressee such as fax number, mobile number, valid e-mail address, if any.
