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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1)(c) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(c)where the person to be served is a statutory public body or a corporation or a society or other body, if the document is addressed to the secretary, treasurer or other head officer of that body, corporation or society at its principal office and is either­
(i)sent under a certificate of posting or by registered post; or
(ii)left at that office;