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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2)(a) in Bihar Electricity Duty Act, 2018

(a)If the prescribed authority is not satisfied without requiring the presence of the assesses for production of evidence that the return furnished in respect of any period is correct and complete or where any question arises as to the Part or clause in the Schedules under which category consumption of energy falls, or where the energy is consumed for different utilization purposes, what portion of consumption shall be governed by such Part or clause, he shall serve on such assesses a notice in the prescribed manner requiring him, on a date, time and at a place to be specified therein, either to attend in person or to produce or cause to be produced any evidence on which the assessee may rely in support of such a return.