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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(1)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)if the addressee is not a dealer, on some conspicuous part of his residence or office or the building in which his residence or office is located, and such service shall he deemed to have been made on the addressee personally.