Code of Criminal Procedure Act, 1973

Back

Sections	Particulars
Chapter XXII	Companies Incorporated Outside India
383	Service on foreign company
Description	Any process, notice, or other document required to be served on a foreign company shall be deemed to be sufficiently served, if addressed to any person whose name and address have been delivered to the Registrar under section 380 and left at, or sent by post to, the address which has been so delivered to the Registrar or by electronic mode.