Section 42(1)(A) in The Goa Tax on Luxuries Rules, 1988

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(1)(A) in The Goa Tax on Luxuries Rules, 1988

(A)in the case of an addressee on whom an attempt has been made to serve the notice by post but the notice is returned undelivered by the postal authority for want of proper address or on the ground that the addressee could not be found, cause the notice to be published in a local newspaper.

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State of Goa - Subsection

Section 42(1)(A) in The Goa Tax on Luxuries Rules, 1988