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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(9) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(9)The notice may be delivered either by hand or sent by registered post or e-mail or fax, at the address of each member as recorded in the office of the Board and if so sent, shall be deemed to be duly delivered at the time at which notice would be delivered in the ordinary course of post.