Section 6A(2)(b) in The Bihar Electricity Duty Act, 1948

[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of Bihar - Subsection

Section 6A(2)(b) in The Bihar Electricity Duty Act, 1948

(b)On the date specified in the notice or as soon afterwards, as may be, the prescribed authority, after hearing such evidence as the assessee may produce and such other evidence as the prescribed authority may require on specific point, shall assess the amount of duty due from the assessee.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 6A(2)(b) in The Bihar Electricity Duty Act, 1948