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

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Central Government Act
(b) if none of the places referred to in clause (a) can be found after making a reasonable inquiry, a written communication is deemed to have been received if it is sent to the addressee' s last known place of business, habitual residence or mail address by registered letter or by any other means which provides a record of the attempt to deliver it.