Section 36(3) in The Multi-State Co-Operative Societies Rules, 2002
(3)The service of summons under the Act or these rules on any person, may be effected in any of the following ways:-(a)by giving or tendering it to such person; or(b)if such person is not found, by delivering or transmitting at the place where the person or his agent empowered to accept the summons on behalf of the person, actually and voluntarily resides or carries on business or personally works for gain; or(c)if the address of such person is known to the Central Registrar or other authorised person by sending it to him by registered post acknowledgment due; or(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place where actually or voluntarily resides or carries on business or personally works for gain.
