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State of West Bengal - Section

Section 12 in The West Bengal Right to Public Services Rules, 2013

12. Service of notice of hearing.

- The notice of hearing of application for appeal may be served in any of the following manner-
(i)by hand delivery (dasti) through special messenger or process server;
(ii)by the registered post with due acknowledgement;
(iii)in case of a Government servant, through his controlling officer.