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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(1)(c) in The Maharashtra Water Conservation Corporation Act, 2000

(c)where the person to be served is a statutory public body or a corporation or a society or other body, if the document is addressed to the Secretary, Treasurer or other head officer of the body, corporation or society at its principal office, and is either -
(i)sent under a certificate of posting or by registered post; or
(ii)left at that office;