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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The Rajasthan Local Fund Audit Act, 1954

(3)If a person to whom a copy of the decision of the Controlling Authority is sent under Sub-section (2) refuses to take delivery thereof, he shall be deemed to have been duly received it on the day on which it was refused by him.