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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(a) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(a)whenever notice of a meeting is required to be given to any person under the provisions of the Act, or of these statutes, it shall be given in writing to such person either personally or by serving a copy thereof by registered mail or speed post or courier service charges pre-paid, or by facsimile or electronic mail, to the person's address, electronic address, or facsimile number appearing on the books of the Institute;