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[Cites 0, Cited by 0] [Section 388(1)] [Section 388] [Entire Act]

State of Assam - Subsection

Section 388(1)(a) in Gauhati Municipal Corporation Act, 1971

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