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[Cites 0, Cited by 0] [Section 58] [Entire Act]

NCT Delhi - Subsection

Section 58(1) in Delhi Sales Tax Act, 1975

(1)Where a Hindu undivided family has been partitioned, notices under this Act may be served on the person who was the last manager of the Hindu family, or if such person cannot be found, then on all adults who were members of the Hindu family, immediately before the partition.