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[Cites 0, Cited by 0] [Section 66D(1)] [Section 66D] [Entire Act]

State of Karnataka - Subsection

Section 66D(1)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(c)where the person to be served is a public body, or a corporation, 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 by registered post ; or
(ii)delivered at that office ;