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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of Haryana - Subsection

Section 366(1)(a) in Haryana Municipal Corporation Act, 1994

(a)where the person to be served is a company, if the document is addressed to a Director or 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;
(ii)delivered at the registered office or at the principal office or place of business of the company;