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State of Madhya Pradesh - Section

Section 7 in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000

7. Notice to be served by post.

- When service is made by post, the service shall be deemed to be effected by properly addressing, prepaying and posting the notice or document and unless the contrary is proved, the service shall be deemed to have been effected at the time at which notice or document would be delivered in the course by post.