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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(1)(c) in New Town, Kolkata Development Authority Act, 2007

(c)where the person to be served is a corporation, society or any other body or authority, if the document is addressed to the Secretary, treasurer or other officer of such corporation, society or other body or authority at its principal office and is-
(i)sent under certificate of posting, or
(ii)delivered at the principal office of such corporation, society or other body or authority ;