Section 108(4) in Rajasthan Co-operative Societies Rules, 2003
(4)The service of summons or notices under the Act or these rules on any person, may be effected in any of the following manners:-(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 tendering it to some adult member of his family; or(c)if the address or such person is known to the Registrar or other authorised person, by sending it to him by registered post with acknowledged 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;(e)by publishing in a newspaper having good circulation in the area.
