Section 105(3) in Haryana Co-operative Societies Rules, 1989
(3)The service of summons under the Act 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 leaving it at his last known place of abode or business or by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the Registrar or other authorised person, by sending it to him by registered post with A.D.; or(d)if none of the means aforesaid is available by affixing it at some conspicuous part of his last known place of abode or business.
