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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(2)(c) in Gujarat Value Added Tax Rules, 2006

(c)When service is made by post, the service shall be deemed to be effected by properly addressing or preparing the notice and posting it by registered post with acknowledgement due, and unless the contrary is proved, the service shall be deemed to have been effected at the time at which the notice would be delivered in the ordinary course of post.