Section 57(1)(b) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(1)(b) in M.P. Vat Rules, 2006

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

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State of Madhya Pradesh - Subsection

Section 57(1)(b) in M.P. Vat Rules, 2006