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[Cites 0, Cited by 0] [Section 353(1)] [Section 353] [Entire Act]

NCT Delhi - Subsection

Section 353(1)(c) in The New Delhi Municipal Council Act, 1994

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