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[Cites 0, Cited by 0] [Section 557(1)] [Section 557] [Entire Act]

State of West Bengal - Subsection

Section 557(1)(c) in The Calcutta Municipal Corporation Act, 1980

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