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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Hotel-Receipts Tax Act, 1980

(4)The Commissioner (Appeals) shall bear and determine the appeal and, subject to the provisions of this Act, pass such orders as he thinks fir and such orders may include enhancing the assessment or penalty;Provided that an order enhancing the assessment or penalty shall not be made unless the person affected thereby has been given a reasonable opportunity of showing cause against such enhancement.