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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The Industrial Development Bank Of India General Regulations, 1994

(3)A notice or a document advertised in a newspaper widely circulated in India shall be deemed to be duly served on the day on which the advertisement appears, on every shareholder of the Development Bank who has no registered address in India and has not supplied to the Development Bank an address within India for giving of notices to him.