Section 6A(2)(a) in The Bihar Electricity Duty Act, 1948

[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of Bihar - Subsection

Section 6A(2)(a) in The Bihar Electricity Duty Act, 1948

(a)If the prescribed authority is not satisfied without requiring the presence of the assessee for production of evidence that the return furnished in respect of any period is correct and complete, he shall serve on such assessee a notice in the prescribed manner requiring him, on a date, time and at a place to be specified therein, either to attend in person or to produce or cause to be produced any evidence on which the assessee may rely in support of such a return.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 6A(2)(a) in The Bihar Electricity Duty Act, 1948