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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Bihar - Subsection

Section 6A(1) in The Bihar Electricity Duty Act, 1948

(1)If the prescribed authority is satisfied without requiring the presence of the assessee for production by him of any evidence that the return furnished in respect of any period is correct and complete, he shall assess the amount of the duty due from the assessee on the basis of such return.