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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(7)(a) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(a)where the person to be served is a company, if the document is addressed in the name of the company at its registered office or at its principal office or place of business and is either-
(i)sent by registered post; or
(ii)delivered at its registered office or at the principal office or place of business;