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[Cites 0, Cited by 0] [Section 30A(5)] [Section 30A] [Entire Act]

State of Telangana - Subsection

Section 30A(5)(a) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(a)When the party to be summoned is a public officer or is a railway servant or local authority, the officer issuing the summons may, if it appears that the summons may be most conveniently so served send it by registered post prepaid for acknowledgement for service on the party to be summoned to the head of the office in which he is employed together with a copy of the summons to be received and endorsed on the original summons.]