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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2)(a) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(a)If the prescribed authority is not satisfied that the return duly filed is correct and complete, he shall serve upon the employer, a notice requiring him, on a date specified in the notice, to attend in person, or through an authorised representative, and to produce accounts and papers in support of the return.