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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Building And Other Construction Workers' Welfare Cess Rules, 1998

(3)If on scrutiny of information furnished, the Assessing Officer is of the opinion that employer has under calculated or miscalculated the cost of construction or has calculated less amount of cess payable, he shall issue notice to the employer for assessment of the cess.