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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(1)(c) in The Maharashtra Water Conservation Corporation Act, 2000

(c)where the person to be served is a statutory public body or a corporation or a society or other body, if the document is addressed to the Secretary, Treasurer or other head officer of the body, corporation or society at its principal office, and is either––
(i)sent under a certificate of posting or by registered post; or
(ii)left at that office;