51. Service of documents on company

A document may be served on a company or an officer thereof by sending it to the company or officer at the registered post, or by leaving it at its registered office:

¹[Provided that where the securities are held in a depository, the records of the beneficial ownership may be served by such depository on the company by means of electronic mode or by delivery of floppies or discs.]

1. Inserted by Act 22 of 1996, sec. 30 and Sch. (w.r.e.f. 20-9-1995).