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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of Haryana - Subsection

Section 366(1)(c) in Haryana Municipal Corporation Act, 1994

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