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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(b) in Telangana Public Security Measures Act, 1951

(b)if it is an order affecting a corporation be served-
(i)on the Secretary or any Director, or other principal officer of the corporation; or
(ii)by leaving it or sending it by registered post addressed to the corporation at its registered office or if there is no registered office then at the place where the corporation carries on business;