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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(6) in The Companies (Incorporation) Rules, 2014

(6)In case of delivery by post, such service shall be deemed to have been effected-
(i)in the case of a notice of a meeting, at the expiration of forty eight hours after the letter containing the same is posted; and
(ii)in any other case, at the time at which the letter would be delivered in the ordinary course of post.