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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Manipur - Subsection

Section 169(3) in Manipur Goods and Services Tax Act, 2017

(3)When such decision, order, summons, notice or any communication is sent by registered post or speed post, it shall be deemed to have been received by the addressee at the expiry of the period normally taken by such post in transit unless the contrary is proved.