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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(7)(b) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(b)where the person to be served is an officer serving Government, if the document is addressed to the person and a copy thereof is endorsed to his Head of the Department and also to the Secretary to the Government in charge of the Department in which for the time being the business relating to the Department in which the officer is employed is transacted and is either :-
(i)sent by registered post; or
(ii)is given or tendered to him.