Section 31(1)(b) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

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State of Andhra Pradesh - Subsection

Section 31(1)(b) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(b)in the case of a partnership other than a limited liability partnership-

(i)by delivering it to any one of the partners or the secretary or other like officer of the partnership;

(ii)by leaving it at, or by sending it by prepaid registered post to, the principal or last known place of business of the partnership in India;

(iii)by sending it by facsimile transmission to the fax transmission number operated at the principal or last known place of business of the partnership in India; or

(iv)by electronic communication, by sending an electronic communication of the notice to the last email address given to the Board by the partnership as the email address for the service of documents on the partnership; and

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State of Andhra Pradesh - Subsection

Section 31(1)(b) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017