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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(2)Every notice or order sent as aforesaid, shall be deemed to have been served upon the person to whom it is addressed at the time when the letter containing the same would be delivered to him in the ordinary course of business.