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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(a) in The Adjudicating Authority (Procedure) Regulations, 2013

(a)If the addressee has designated a computer resource for the purpose of receiving electronic records-
(i)Receipt occurs at the time when the electronic, record enters the addressee:
(ii)If the electronic record is sent to a computer resource of the addressee that is not the designated computer resource, receipt occurs at the time when the electronic record is retrieved by the addressee: