Section 101(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

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Greater Bengaluru City Corporation -

Section 101(1)(b) in Bangalore Water Supply and Sewerage 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;

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Greater Bengaluru City Corporation -

Section 101(1)(b) in Bangalore Water Supply and Sewerage Act, 1964