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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(1)(b) in Maharashtra Industrial Development Act, 1961

(b)where the person to be served is a firm, if the document is addressed to the 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 under a certificate of posting or by registered post, or
(ii)left at the said place of business;