Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(4) in M.P. Vat Rules, 2006

(4)When service is made by post or courier, the service shall be deemed to have been effected by properly addressing, prepaying and posting by registered post with acknowledgment due or courier the notice or summons or order and, unless the contrary is proved, the service shall be deemed to have been effected at the time at which the notice or summons or order would be delivered in the ordinary course by post.