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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Daman and Diu - Subsection

Section 96(2) in Daman and Diu Value Added Tax Regulation, 2005

(2)Where a firm or an association of persons is dissolved, notices under this Regulation may be served on any person who was a partner (not being a minor) of the firm, or member of the association, as the case may be, immediately before its dissolution.