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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1)(a) in Haryana Value Added Tax Rules, 2003

(a)by delivery by hand a copy of the notice to the addressee or to his agent or to a person regularly employed by him in connection with the business in respect of which he is registered as a dealer or to any adult member of his family residing with the dealer;