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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(4) in The Delhi Vidyut Board Rules, 1997

(4)A notice shall be deemed to be duly issued if it is delivered within the prescribed time to the member of the Consultative Council or sent by registered/speed post at the address which the member of the Consultative Council has communicated to the Board in writing.