Section 65 in Manipur International University Act, 2018
65. Service of Notice and Documents.
(1)Any notice or document required, by or for the purposes of the Act, the Statutes, the Ordinances, Rules and Regulations, to be given or sent to anybody or any authority including to Acuity or student of the University, or a member of any Board / Committee may be given to him personally or may be sent to hint by post, to his last postal address- of which the Registrar has cognizance.(2)Where a notice or other document is sent by post, pursuant to sub-section (1), service thereof shall be deemed to have been properly effected by property addressing and posting a letter containing the notice or other document, and shall be deemed to have been effected at the time at which the letter would be delivered in the ordinary course of post.
