Section 388(1)(c) in Gauhati Municipal Corporation Act, 1971

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State of Assam - Subsection

Section 388(1)(c) in Gauhati Municipal Corporation Act, 1971

(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 the body, corporation or society at its principal office, and is either -

(i)Sent by registered Post; or

(ii)Delivered at that office; and

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State of Assam - Subsection

Section 388(1)(c) in Gauhati Municipal Corporation Act, 1971