Madras HC: GST Department Can Continue Service of Physical Copy of Notice Through Registered Post - (21 Mar 2022)
GOODS AND SERVICES TAX
Madras High Court has held that the Goods and Service Tax (GST) department can continue service of the physical copy of the notice through registered post, speed post, or courier with acknowledgment to the assessee at their last known place of business or residence and upload the notice on the web portal.
Tags : MADRAS HIGH COURT SERVICE OF PHYSICAL COPY OF NOTICE
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