(1)A certified copy of the order of provisional assessment, audit assessment and re-assessment shall be furnished free of charge to the assessee or to his authorized person along with the notice issued in accordance with sub-section (1) of section 42.(2)An assessee or a person to whom section 34 applies and who requires an additional certified copy or copies of such order shall be supplied with the same on his making an application in this behalf, bearing a court fees stamp of fifty rupees, for each copy.
