(7)[ Every notice issued to a notary under this rule shall be sent to him by registered post. If any such notice is returned unserved with an endorsement indicating that the addressee has refused to accept the notice or the notice is not returned unserved within a period of thirty days from the date of its dispatch, the notice shall be deemed to have been duly served upon the notary.] [ Substituted by G.S.R. 370(E), dated 8.7.1997 (w.e.f. 8.7.1997).]
