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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Telangana - Subsection

Section 169(2) in Telangana Goods and Services Tax Act, 2017

(2)Every decision, order, summons, notice or any communication shall be deemed to have been served on the date on which it is tendered or published or a copy thereof is affixed in the manner provided in sub-section (1).