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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(ii) in Andhra Pradesh State Financial Corporation General Regulations, 2004

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