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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(1)(c) in Maharashtra Industrial Development Act, 1961

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