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Union of India - Section

Section 12 in Supreme Court Rules, 2013

12. Every advocate-on-record shall notify to the Registrar his/her e-mail address and the address of his office in Delhi and every change of such address, and any notice, writ, summons, or other document sent on such e-mail address or served on him or his clerk at the address so notified by him shall be deemed to have been properly served.