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State of Tamilnadu - Section

Section 4 in Laws of the Bharathidasan University

4. Addresses.

- Every officer of the University and every member of a University authority or body appointed under the Laws, or any candidate for any examination for a course of study or for any convocation shall furnish to the Registrar or any other officer so designated for that specific purpose, his postal address and subsequent changes, if any, thereon to which communications intended to him from the University are to be sent and dispatch as stipulated in statute 3 shall be sufficient compliance with the requirements of the Laws as to notice.