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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Karnataka - Subsection

Section 262(1)(b) in Karnataka Municipalities Act, 1964

(b)where the person to be served is a partnership, if the document is addressed to the partnership 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 by registered post; or
(ii)delivered at the said place of business;