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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9B(4) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(4)If any owner, having furnished returns in respect of any period fails to comply with the notice issued under sub-section (2), the Assessing Authority shall within three years after the expiry of such period assess, to the best of his judgement the amount of tax or surcharge due from the owner.