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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Gujarat - Subsection

Section 203(ii) in Gujarat High Court Rules, 1993

(ii)The memorandum of address supplied by any party under sub-rule (i) above or, if he fails to supply it, the memorandum of address supplied under rule 2(2) shall be deemed to be the registered address of the party and any notice, documents or copies which are required to be served upon such party shall be deemed to have duly served, if sent to him by registered post on such address.