Section 9(1C) in Maharashtra Public Trust Rules, 1951
(1C)The summons, letter, notice or any other process shall [unless the contrary is proved] [Inserted by Notification No. 1075/527/106/VI, dated 22nd January, 1976.], be deemed to have been duly served on the person if it is sent by registered post and acknowledgement or refusal thereof has been received.
