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Madras HC: Taxpayer Not Responding to Notices Should be Sent Reminder through RPAD - (25 Apr 2025)

GOODS AND SERVICES TAX

Madras High Court has held that if a taxpayer does not respond even after repeated notices which are uploaded in the common portal by the department, the Department should resort to subsequent reminders by way of Registered Post with Acknowledgement Due (RPAD).

Tags : MADRAS HIGH COURT   REGISTERED POST   REPEATED NOTICES  

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