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State of Uttar Pradesh - Section

Section 11 in U.P. Janhit Guarantee Rules, 2011

11. Service of notice of hearing. -

The notice of hearing of an application for appeal or revision shall be served in any of the following manner -
(i)by the party himself;
(ii)by hand delivery (dasti) through process server;
(iii)by the registered post with due acknowledgement; or
(iv)through the department.