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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Telangana - Subsection

Section 92(2)(c) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(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 of office of that body, corporation or society at its principal Office, and is either,-
(i)sent by registered post; or
(ii)deliver at that office;