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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(4) in Uttarakhand Value Added Tax Rules, 2005

(4)When service is made by post, an acknowledgement purporting to have been signed by the addressee or his manager, munim, accountant or agent or employee or member of his family, or an endorsement by a postal employee that the member of his family refused to take delivery may be deemed by the concerned authority to be proof of service.