Section 119 in Rajasthan Co-operative Societies Act, 2001
119. Service of notice under the Act.
- Every notice or order issued or made under this Act may be served on any person, by properly addressing it to the last known place of residence or business of such person prepaying and posting by registered post a letter containing the notice or order. or by publication of such notice or order in a Hindi newspaper having wide circulation in the area of his last known address and unless the contrary is proved, such service shall be deemed to have been effected at the time at which the letter would be delivered in the ordinary course or, as the case may be. on the date of publication of the newspaper.
