(4)An order made by the Administrator under this section shall,-(a)in the case of an order affecting a corporation or firm, be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XXX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908), and(b)in the case of an order affecting a person not being a corporation or firm, be served on such person-(i)personally, by delivering or tendering to him the order, or(ii)by post, or(iii)where the person cannot be found, by leaving a copy of the order with some adult male member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for gain,and every such order shall also be published in the Official Gazette.
