Section 111(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Goa - Subsection

Section 111(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(b)where the person to be served is a member of a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on, and is either -

(i)sent by registered post, or

(ii)delivered at the said place of business;

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State of Goa - Subsection

Section 111(1)(b) in The Goa, Daman and Diu Town and Country Planning Act, 1974