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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 97(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Where a firm or an association of persons is dissolved, notices under this Act may be served on any person who was a partner (not being a minor) of the firm, or member of the association, as the case may be, immediately before its dissolution.