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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Hotel-Receipts Tax Act, 1980

(2)Every application made under sub-section (1) shall be disposed of within ninety days from the date of receipt thereof by the Income-tax Officer;Provided that in computing the period of ninety days aforesaid any delay in disposing of the application which is attributable to the assessee shall be excluded.