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[Cites 0, Cited by 0] [Section 120(4)] [Section 120] [Entire Act]

State of Andhra Pradesh - Subsection

Section 120(4)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(d)sent by electronic communication to an email address, it shall be deemed to be duly served on the person to whom it is addressed at the time of entering the information system addressed to the email address.