Section 3(1)(a) in The Arbitration And Conciliation Act, 1996

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Section 3(1)(a) in The Arbitration And Conciliation Act, 1996 ["Section 3(1)"] ["Section 3"] ["Complete Act"]

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Union Of India (Uoi) vs Wishwa Mittar Bajaj And Sons And ... on 6 March, 2007

Central Government Act

(a) any written communication is deemed to have been received if it is delivered to the addressee personally or at his place of business, habitual residence or mailing address, and