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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttarakhand - Subsection

Section 36(d) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(d)in case of an incorporated company or body, by sending in a registered letter addressed to the Secretary or other principal functionary of the company or body or by delivering or affixing at its principal office, or