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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(2)(a) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(a)Where the person to be served is a company if the document is addressed to the Secretary of the Company at its registered office or at its principal office or place of business and is either-
(i)sent by registered post; or
(ii)deliver at the registered office or at the principal office or place of business of the Company;