Section 10 in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000
10. Period of Notice.
- Whenever in any notice or other document served under the Act or the rules, bye-laws or orders made thereunder, a period is fixed within which any tax or other sum is to be paid or any other work executed or anything provided such period shall in the absence of any provision to the contrary in the Act or the rules, bye-laws, or orders thereunder be calculated from the date of such service or in case of public notice under Rule 8 from the date of its publication.
