(1)Every notice or order or any other electronic communication under this Scheme shall be delivered to the addressee, being the assessee, by way of -(a)placing an authenticated copy thereof in the assessee's registered account; or(b)sending an authenticated copy thereof to the registered email address of the assessee or his authorised representative; or(c)uploading an authenticated copy on the assessee's Mobile App; and followed by a real time alert.
