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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(b) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(b)where the person to be served is partnership firm and if the document is addressed to such firm at its principal place of business, identifying it by the name or style under which its business is carried on and is either,-
(i)sent by registered post to such office; or
(ii)delivered at the said place of business;