Section 169(1)(b) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 3] [Section 169(1)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(1)(b) in The Central Goods and Services Tax Act, 2017

(b)by registered post or speed post or courier with acknowledgment due, to the person for whom it is intended or his authorised representative, if any, at his last known place of business or residence; or

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Union of India - Subsection

Section 169(1)(b) in The Central Goods and Services Tax Act, 2017