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

(B)in other cases, cause the notice to be served by fixing a copy thereof,-

(i)if the addressee is a hotelier, on some conspicuous part of the hotelier office or the building in which the hotelier office is located or upon conspicuous part of the place of the hotelier's business last intimated to the said authority by the hotelier or of the place where the hotelier is known to have last carried on business, or

(ii)if the addressee is not a hotelier, on some conspicuous part of his residence or office or the building in which his residence or office is located, and such service or publication shall be deemed to be as effectual as if notice has been served on the addressee personally:

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State of Goa - Subsection

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