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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of West Bengal - Subsection

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

(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 principal officer of that 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 the office;