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[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(2) in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007

(2)If such notice cannot be served upon or is received back undelivered, it shall be affixed at a conspicuous place at the last known address of the person to whom it is concerned or at the registered/principal office of the company firm, public body, corporation or society, as the case may be.