Section 9(1)(b) in Kerala Cashew Factories (Requisitioning) Act, 1979

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State of Kerala - Subsection

Section 9(1)(b) in Kerala Cashew Factories (Requisitioning) Act, 1979

(b)in the case of any notice or order affecting an individual person (not being a corporation or firm), be served on such person-

(i)by delivery or tendering it to that person; or

(ii)if it cannot be so delivered or tendered by delivering or tendering it to any officer of such person or any adult male member of the family of such person, or by affixing a copy thereof on some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain, or failing service by these means;

(iii)by registered post.

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State of Kerala - Subsection

Section 9(1)(b) in Kerala Cashew Factories (Requisitioning) Act, 1979