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[Cites 0, Cited by 0] [Section 133(4)] [Section 133] [Entire Act]

State of Andhra Pradesh - Subsection

Section 133(4)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)sent by ordinary post to any person, it shall be deemed to be duly served on the person to whom it is addressed on the day succeeding the day on which it would, in the ordinary course of post, be delivered;