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

State of Bihar - Subsection

Section 12(3) in The Bihar Electricity Duty Rules, 1949

(3)On the date specified in the notice or as soon afterwards as may be, the Assistant Commissioner, or Superintendent, or the Assistant Superintendent after hearing such evidence as the assessee may produce and such other evidence as the Assistant Commissioner, or superintendent, or the Assistant Superintendent may require on specified point, shall assess the amount of duty due from the assessee.