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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(iii) in The Punjab Passengers and Goods Taxation Rules, 1952

(iii)On the day specified in the notice or as soon afterwards as may be, the Assessing Authority after hearing such evidence as the owner may produce and such other evidence as the Assessing Authority may require on specified point shall assess the amount of tax due from the owner.