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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Telangana - Subsection

Section 92(2)(a) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(a)where the person to be served is a company if the document is addressed to the Secretary of the Company at its registered office or at its principal office or place of business and is either,-
(i)sent by registered post; or
(ii)deliver at the registered office or at the principal office or place of business of the company;