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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(1)(a) in Bihar Value Added Tax Rules, 2005

(a)by delivering or tendering a copy of the notice to the addressee or any adult male member or his family residing with him or to his manager, if any, declared under section 22; or