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[Cites 0, Cited by 0] [Section 444(1)] [Section 444] [Entire Act]

NCT Delhi - Subsection

Section 444(1)(b) in The Delhi Municipal Corporation Act, 1957

(b)where the person to be served is a partnership, if the document is addressed to the partnership 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, or
(ii)delivered at the said place of business;