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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(6) in The Textiles Committee Act, 1963

(6)If any manufacturer fails to furnish the return referred to in sub-section (5) within the time specified therein, or furnishes a return which the Committee has reason to believe is incorrect or defective, the Committee may assess the amount of the duty of excise in such manner as may be prescribed.