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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1)(b) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(b)where the person to be served is a firm, if the document is addressed to the firm at its principal place of business, identifying it by the name or style under which its business is carried on, and is either­
(i)sent under a certificate of posting or by registered post; or
(ii)left at the said place of business;