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[Cites 0, Cited by 2] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6) in The Rubber Act, 1947

(6)Any person aggrieved by an assessment made under this section may, within three months of the service of the notice under sub-section (3), apply to the District Judge for the cancellation or modification of the assessment, and the District Judge shall, after giving the Board an opportunity of being heard, pass such order (which shall be final) as he thinks proper