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[Cites 0, Cited by 0] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(3) in The Central Goods and Services Tax Act, 2017

(3)When such decision, order, summons, notice or any communication is sent by registered post or speed post, it shall be deemed to have been received by the addressee at the expiry of the period normally taken by such post in transit unless the contrary is proved.