Report No. 12
320. Service of notice -
General.-
(1) A notice or requisition under this Act may be served on the person therein named either by post or as if it were a summons issued by a court under the Code of Civil Procedure, 1908 (5 of 1908).
(2) Any such notice or requisition may be addressed-
(a) in the case of a firm or a Hindu undivided family, to any member, of the firm or to the manager or any adult male member of the family;
(b) in the case of a local authority, company, or other association of persons , to the principal officer thereof;
(c) in the case of any other person, (not being an individual), to the person who manages or controls his affairs.
[Section 63]