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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(2)(a) in Gujarat Value Added Tax Rules, 2006

(a)When the officer serving a notice delivers or tenders a copy of the notice to the dealer or addressee personally or to his agent or to any of the persons referred to in clause (a) of sub-rule (1), he shall obtain the signature of the person to whom the copy is so delivered or tendered as an acknowledgement of service of the original notice.