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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Chattisgarh - Subsection

Section 304(9) in High Court of Chhattisgarh Rules, 2005

(9)Delivery & Receipt of Written Communication. - The provisions of subsections (1) and (2) of Section 3 of the Act shall, so far as may be, apply to all written communications received or sent under this Scheme.