Section 13 in Assessment, Levy and Recovery of Contribution Costs Rules
13.
The time allowed under sub-section (2) of section 94 for preferring objections or for the payment of the amount shall be calculated from the date of receipt of such notice by the trustee or other person refer red to in rules 7, 9 and 10 and in case of refusal or evasion from the date of refusal or from the date of the affixture under Rule 11, as the case may be.
