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J&K&L HC: Properly Addressed and Sent Notice Deemed Served Under General Clauses Act - (13 Oct 2025)

CIVIL

Jammu & Kashmir and Ladakh High Court upheld the dismissal of a BSF constable, reiterating that under Section 27 of the General Clauses Act, 1897, a notice properly addressed and sent by registered post is deemed served, and non-receipt must be proven by the addressee.

Tags : NOTICE   GENERAL CLAUSES ACT   ADDRESSEE  

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