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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Telangana - Subsection

Section 169(1)(b) in Telangana Goods and Services Tax Act, 2017

(b)by registered post or speed post or courier with acknowledgement due, to the person for whom it is intended or his authorised representative, if any, at his last known place of business or residence; or