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Union of India - Section

Section 14 in Right to Information Rules, 2012

14. Service of notice by Commission.

- The Commission may issue the notice by name, which shall be served in any of the following modes, namely:-
(i)service by the party itself;
(ii)by hand delivery (dasti) through Process Server;
(iii)by registered post with acknowledgement due;
(iv)by electronic mail in case electronic address is available.