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Section 3 in The Arbitration And Conciliation Act, 1996 ["Complete Act"]

Citedby 23 docs - [View All]

Mohanlal Kanayalal vs Lalchand Motilal Malani on 20 September, 1960

Steel Authority Of India Ltd. vs Director Of Industries And ... on 18 February, 2008

Sri Kempegowda S/O Chikagangappa vs The National Highway Authority By ... on 17 July, 2007

M/S Decor India Pvt. Ltd vs Ministry Of External on 17 November, 2009

Raja Bahadur Motilal Poona Mills vs Tukaram Piraji Masale on 31 October, 1956


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Central Government Act
3. Receipt of written communications.
(1) Unless otherwise agreed by the parties,-
(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
(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.
(2) The communication is deemed to have been received on the day it is so delivered.
(3) This section does not apply to written communications in respect of proceedings of any judicial authority.