Section 14(2) in The Haryana Homoeopathic Practitioners (General) Rules, 1975
(2)Every appeal shall be deemed to have been duly presented if the same is sent by registered post [with acknowledgement due] [Added by Haryana Gazette dated 16.2.1988, page 247.] or is delivered personally or through an agent authorised in writing by the appellant in the office of the Council.
