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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Haryana - Subsection

Section 117(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(4)The service of an order or notice shall, unless the contrary is proved, be deemed to have been effected on the date on which the order or notice, as the case may be, would ordinarily have been delivered through the registered post.