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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Karnataka - Subsection

Section 262(1)(c) in Karnataka Municipalities Act, 1964

(c)where the person to be served is a public body or a corporation, society or other body, if the document is addressed to the secretary, treasurer or other head officer of that body, corporation or society at its principal office and is either,-
(i)sent by registered post; or
(ii)delivered at that office;