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[Cites 0, Cited by 4] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(a) in Service Tax 1994

(a)the Central Excise Officer has reason to believe that by reason of omission or failure on the part of the assessee to make a return under section 70 for any quarter or to disclose wholly and truly all material facts necessary for his assessment for any quarter, the value of taxable service for that quarter has escaped assessment or has been under assessed, or