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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(1)(d) in The Rajasthan Value Added Tax Rules, 2006

(d)if none of the modes aforesaid is practicable, by affixation of a copy thereof in some conspicuous place at his last known place of business or residence, or by publishing in a State level newspaper.