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[Cites 0, Cited by 0] [Section 370(1)] [Section 370] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 370(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)where the person to served is a partnership firm, if the document is addressed to the partnership firm 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 of
(ii)delivered at the said place of business