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[Cites 0, Cited by 1] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2) in The Finance Act, 2018

(2)Every order, decision, summons, notice or any communication shall be deemed to have been served on the date on which it is tendered or published or a copy thereof is affixed or uploaded in the manner provided in sub-section (1).