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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(b) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(b)If the notice is served by mail, it shall be deemed to have been given to the person entitled thereto when deposited in the Indian Post and Telegraph mail or with a courier service for delivery to that person;