Section 120(1)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of Andhra Pradesh - Subsection

Section 120(1)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(b)in the case of a partnership other than a limited liability partnership, -

(i)by delivering it to any one of the partners or the secretary or other like officer of the partnership;

(ii)by leaving it at, or by sending it by pre-paid registered post to, the principal or last known place of business of the partnership in India;

(iii)by sending it by facsimile transmission to the fax transmission number operated at the principal or last known place of business of the partnership in India; or

(iv)by sending an electronic communication of the notice to the last email address given to the Authority by the partnership as the email address for the service of documents on the partnership; and

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State of Andhra Pradesh - Subsection

Section 120(1)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016