Section 111(b) in Haryana Co-operative Societies Rules, 1989
(b)if the document is addressed to the member, creditor or any other person;(i)by tendering or delivering it to him; or(ii)by sending it by registered post to him; or(iii)if such person cannot be found, by affixing on some conspicuous part of his last known place of residence or business; or(v)if none of the means aforesaid is available, by publishing it in the "Sehkari Parkash" and some leading Hindi newspaper having wide circulation in the locality.
