Section 141(3) in Himachal Pradesh Co-Operative Societies Rules, 1971
(3)The service of summons under the Act or these rules on any person, may be effected in any of the following ways :-(a)by giving or tendering it in person; or(b)if such person is not found, by leaving it at least 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 acknowledgement due; or(d)if none of the means aforesaid is available by affixing it in some conspicuous part of his last known place of abode or business.
