Section 101(1)(a) in Bangalore Water Supply and Sewerage Act, 1964

[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

Greater Bengaluru City Corporation -

Section 101(1)(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)where the person to be served is a company, if the document is addressed to the secretary of the company at its registered office or at its principal office or place of business and is either,-

(i)sent by registered post, or

(ii)delivered at the registered office or at the principal office or place of business of the company;

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Greater Bengaluru City Corporation -

Section 101(1)(a) in Bangalore Water Supply and Sewerage Act, 1964