Section 377(1)(c) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 377(1)] [Section 377] [Entire Act]

State of Bihar - Subsection

Section 377(1)(c) in The Bihar Municipal Act, 2007

(c)where the person to be served is a public body or a Municipality, or a society or other body, if the document is addressed to the secretary, treasurer or other officer of such public body, Municipality, society, or other body at its principal office, and is either,-

(i)sent by registered post, or

(ii)delivered at that office, and

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State of Bihar - Subsection

Section 377(1)(c) in The Bihar Municipal Act, 2007