Section 39(1) in Maharashtra State Co-operative Tribunal Regulations, 1962
(1)The notices issued to any party by or under the authority of the Tribunal under these regulations shall be served by any of the following methods, namely :-(i)by personal delivery of a copy of the notice to the addressee or his agent after taking his signature on the original in token of receipt, or(ii)by registered post (with acknowledgement due).An acknowledgement containing the signature of the addressee or his agent or an endorsement by the postal authorities to the effect that the notice was refused by the addressee shall, unless the contrary is proved, be deemed to be sufficient to hold that the notice was duly served.
