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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(3)(b) in The Delhi Excise Act, 2009

(b)the Assistant Commissioner shall, after considering the representation, if any, made by the person on whom notice is served under clause(a), determine the amount of duty due from such person (not being in excess of the amount specified in the notice) and thereupon such person shall pay the amount so determined.