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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(3) in The Goa Tax on Luxuries Rules, 1988

(3)When service is made by post, the service shall be deemed to be effected by properly addressing or preparing the order or notice and posting it by registered post with acknowledgement due, and unless the contrary is proved, the service shall be deemed to have been effected at the time at which the order or notice would be delivered in the ordinary course of post.