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Citedby 3 docs
M.P. Rajya Nagrik Apoorti Nigam ... vs Union Of India (Uoi) on 17 March, 2004
Union Of India vs Amar Singh on 28 October, 1959
Union Of India (Uoi) vs Smt. Laxmipati And Anr. on 26 August, 1994

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[Complete Act]
Central Government Act
Section 194 in The Railways Act, 1989
194. Presumption where notice is served by post.- Where a notice or other document is served by post, it shall be deemed to have been served at the time when the letter containing it would be delivered in the ordinary course of post, and in proving such service, it shall be sufficient to prove that the letter containing the notice or other document was property addressed and registered.