Section 57(2) in Orissa State Financial Corporation General Regulations, 1957
(2)Any notice, if served by post, shall be deemed to have been served on the third day following that on which it was posted and in proving such service it shall be sufficient to prove that the notice was properly addressed and posted and a certificate, in writing, signed by an employee of the corporation that the notice was so addressed and posted shall be conclusive evidence thereof. Any notice given by the advertisement shall be deemed to have been given on the date on which the advertisement first appeared.
