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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(2)If the Taxation Officer be not so satisfied, he shall serve a notice on the operator either to attend in person at his office on a date to be specified in the notice, or to produce or cause to be produced on that day any evidence on which the operator relies in support of his return.