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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(4) in Bihar Value Added Tax Rules, 2005

(4)When service is made by post, the service shall be deemed to be effected by properly addressing, pre-paying and posting by registered post or speed post, the notice, and, unless the contrary is proved, the service shall be deemed to have been effected within fifteen days of issue of such notice.