Section 169(1)(a) in Manipur Goods and Services Tax Act, 2017

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

State of Manipur - Subsection

Section 169(1)(a) in Manipur Goods and Services Tax Act, 2017

(a)by giving or tendering it directly or by a messenger including a courier to the addressee or the taxable person or to his manager or authorised representative or an advocate or a tax practitioner holding authority to appear in the proceedings on behalf of the taxable person or to a person regularly employed by him in connection with the business, or to any adult member of family residing with the taxable person; or

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State of Manipur - Subsection

Section 169(1)(a) in Manipur Goods and Services Tax Act, 2017