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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(1)(ii) in Gujarat Value Added Tax Rules, 2006

(ii)If the addressee is not a dealer, on some conspicuous part of his residence or office of the building in which his residence or office is located and such service shall be deemed to be as effected as if it had been made on addressee personally: