Section 3(1)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997

(a)any written communication is deemed to have been received if it is delivered to the addressee personally or at his place of business, habitual residence or mailing address;and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 3(1)(a) in Jammu and Kashmir Arbitration and Conciliation Act, 1997