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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(1)(i) in Chhattisgarh Value Added Tax Rules, 2006

(i)by delivering or tendering to the addressee or his agent by hand of a copy of the notice, summons or order; or