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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(6) in The Building And Other Construction Workers' Welfare Cess Rules, 1998

(6)An order remanded back under sub-rule (5) shall be disposed of by the Assessing Officer within one month in view of the observation made by the Appellate Authority:Provided that if the amount of cess is proposed to be enhanced the assessee shall be given an opportunity of being heard.