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[Cites 0, Cited by 0] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(1) in The Delhi Value Added Tax Act, 2004

(1)Where a Hindu Undivided Family has been partitioned, notices under this Act shall be served on the person who was the last manager of the Hindu Undivided Family, or if such person cannot be found, then, on all adults who were members of the Hindu Undivided Family, immediately before the partition.