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[Cites 0, Cited by 0] [Section 133(4)] [Section 133] [Entire Act]

State of Andhra Pradesh - Subsection

Section 133(4)(d) in Andhra Pradesh Capital Region Development Authority Act, 2014

(d)sent by electronic communication to an email address, it shall be deemed to be duly served on the person to whom it is addressed at the time of entering the information system addressed to the email address.