Section 56(3) in Jammu and Kashmir Co-operative Societies Rules, 2001
(3)The service of summons under the Act may be effected in any of the following methods:(a)by giving or tendering it to such person; or(b)if such person is not found, by leaving it at his last known place of residence or business or by giving or tendering 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 post registered; or(d)if none of the means aforesaid is available, by affixing it in some. conspicuous part of his last known place of residence, abode or business.
