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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Karnataka - Subsection

Section 169(1)(f) in Karnataka Goods and Services Tax Act, 2017

(f)if none of the modes aforesaid is practicable, by affixing it in some conspicuous place at his last known place of business or residence and if such mode is not practicable for any reason, then by affixing a copy thereof on the notice board of the office of the concerned officer or authority who or which passed such decision or order or issued such summons or notice.