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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)The online acknowledgement receipt of annual return in Form -17 shall be treated as prima-facie evidence of self assessment and no separate order shall be required to be passed except where, -
(i)the return came under scrutiny; and
(ii)the assessing authority has sufficient reasons to believe that the online returns are incorrect.