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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(h) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017

(h)The notice may be delivered either by hand or by speed or registered post at the address of each member as recorded in the office of the Board or by email and if so sent, shall be deemed to be duly delivered at the time at which notice would be delivered in the ordinary course of post.