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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Haryana - Subsection

Section 101(1)(c) in Haryana Urban Development Authority Act, 1977

(c)where the person to be served is a public body or a corporation or society or other body if the document is addressed to the secretary, treasurer or other chief officer of that body, corporation or society at its principle office and is either -
(i)sent by registered post; or
(ii)delivered at that office;