Any order passed or notice issued under this Act, shall be served-- (a) by tendering the order or notice or sending it by registered post to the dealer for whom it is intended or to his agent; or (b) if the order or notice cannot be served in the manner provided in clause (a) , by affixing it on the outer door or some other conspicuous part of the last known premises of the dealer.Open in Lexace · Ask the AI about this section
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