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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(10) in The Haryana Canal and Drainage Rules, 1976

(10)When a summons, notice, order or requisition is so forwarded in a letter and it is proved that the letter was properly addressed and duly posted and registered the officer authorised to issue or make the same may presume that the summons was served at the time when the letter would be delivered in the ordinary course of post.