Section 99 in Rules of the High Court of Judicature for Rajasthan, 1952
99. Presumption of service in case of a notice sent by registered post.
- Where a notice has been sent by registered post. it may be presumed to have been duly served if-(i)the cover containing the notice is not returned back as undelivered by the post office within one month of the date of despatch of such cover;(ii)the cover is received back with an endorsement purporting to be by a postal servant stating that the addressee refused to receive the cover containing the notice; or(iii)where the notice was sent acknowledgment due. an acknowledgment purporting to have been signed by or on behalf of the addressee is received from the post office.Section D-Forms of Oaths
