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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(a) in Mineral Area Development Authority Market Fee Rules, 2010

(a)Any assessee being dissatisfied with the assessment order, may within forty five days from the date of issue of notice of demand, file an appeal in the duplicate accompanied by a copy of the notice demand, before the prescribed authority: