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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(1)(c) in The Goa Industrial Development Act, 1965

(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 chief 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;