Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(1)(b) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(b)where the person to be served is a firm, if the document is addressed to the firm at its principal place of business, indentifying it by the name or style under which its business is carried on, and is either-
(i)sent under a certificate of posting or by registered post, or
(ii)left at the said place of business;