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[Cites 0, Cited by 0] [Section 278(1)] [Section 278] [Entire Act]

State of West Bengal - Subsection

Section 278(1)(b) in The Chandernagore Municipal Corporation Act, 1990

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