Section 75(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)The service of summons under the Act or these rules on any person, may be affected in any of the following ways :-(a)by giving or tendering it in person; or(b)if such person is not found, by leaving it at his last known place of abode, or business or by giving or tending it to some adult member of his family; or(c)if the address of such-person is known to the Registrar or other authorised person, by sending it to him by registered post with acknowledgment due; or(d)[ if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business, or at some place of public resort, in such place.] [Substituted by notification No. F-5-4-88-XV-1, dated 28-6-88.]
