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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(1) in The Gujarat Value Added Tax Act, 2003

(1)Where a Hindu Undivided Family has been partitioned, notice 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.