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[Cites 0, Cited by 0] [Section 62A] [Entire Act]

State of Gujarat - Subsection

Section 62A(2) in The Gujarat Value Added Tax Act, 2003

(2)Where any notice or communication is prepared on any automated data processing system and is property served on any dealer or person, then the said notice or communication shall not be required to be personally signed by any officer or person and the said notice or communication shall not be deemed to be invalid merely on the ground that it is not personally signed by any such officer.]