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[Cites 0, Cited by 0] [Section 353(1)] [Section 353] [Entire Act]

NCT Delhi - Subsection

Section 353(1)(a) in The New Delhi Municipal Council Act, 1994

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