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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(5) in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013

(5)Notice or document shall be deemed as served if posted with actual address written and receipt of payment of post obtained and such receipt shall be deemed effective evidence of receiving of such notice or document by post.