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[Cites 0, Cited by 11] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(4) in Kerala Building Tax Act, 1975

(4)For the purpose of making an assessment under this Act, the assessing authority may serve on any person who has made a return under subsection (1) of section 7 or section 8 or upon whom a notice has been served under sub-section (3) of section 7, a notice requiring him to produce or cause to be produced on a date specified in the notice such records or other documents as the assessing authority may require.