Section 42 in Sikkim Interpretation and General Clauses Act, 1977
42. Meaning of service by post.
- Where, any Sikkim law authorises or requires any document to be served by post, whether the expression "serve" or "give" or "send" or any other expression is used, then unless a different intention appears, the service shall be deemed to be effected by properly addressing, pre-paying and posting by registered post, a letter containing the document, and, unless the contrary is proved, to have been effected at the time at which the letter would be delivered in the ordinary course of post.
