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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 97(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)Where a Hindu Undivided Family has been partitioned, notices under this Act shall be served on the person who was the last manager of the Hindu Undivided Family, or if such person cannot be found, then on all adults who were members of the Hindu Undivided Family, immediately before the partition.