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

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State of Assam - Subsection

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

(d)In any other case, if the document is addressed to the person to be served and

(i)Is given or tendered to him, or

(ii)If such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, if within the State, or is given or tendered to some adult member of his family on some conspicuous part of his last land or building, if any, to which it releases, or

(iii)Is sent by registered post to that person

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State of Assam - Subsection

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