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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of West Bengal - Subsection

Section 169(1)(b) in West Bengal Goods and Services Tax Act, 2017

(b)by registered post or speed post or courier with acknowledgment due, to the person for whom it is intended or his authorized representative, if any, at his last known place of business or residence; or