Section 81(1)(a) in Ajmer Development Authority Act, 2013

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State of Rajasthan - Subsection

Section 81(1)(a) in Ajmer Development Authority Act, 2013

(a)where such document is to be served on a department, local authority, railway, company, society or any other body of persons whether incorporated or not, if the document is addressed to the head of the department, General Manager of the Railway, Secretary or principal officer of the local authority, company, society or any such other body at its principal, branch, local or registered office, as the case may be, and is either -

(i)sent by registered post to such office; or

(ii)delivered at such office; or

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State of Rajasthan - Subsection

Section 81(1)(a) in Ajmer Development Authority Act, 2013