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[Cites 0, Cited by 1] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(2) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(2)In cases where no such accounts are maintained, or no such statements are submitted, or no such declaration is made, or where such accounts, statements or declaration are of is in the opinion of the Collector false or incorrect, the Collector shall make the calculation to the best of his judgment.