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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Manipur - Subsection

Section 65(2) in Manipur International University Act, 2018

(2)Where a notice or other document is sent by post, pursuant to sub-section (1), service thereof shall be deemed to have been properly effected by property addressing and posting a letter containing the notice or other document, and shall be deemed to have been effected at the time at which the letter would be delivered in the ordinary course of post.