Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act] State of Himachal Pradesh - Subsection Section 163(2)(b) in The Himachal Pradesh Panchayati Raj Act, 1994 (b)when it is sent by registered post and is delivered to the authorized officer or any other person empowered to receive it.