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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(2)(a) in Sikkim Ecology Fund and Environment Cess Act, 2005

(a)If the prescribed authority is not satisfied as aforesaid but requires the presence of dealer or production of evidence from the him, it may serve on such dealer on notice in the prescribed form requiring him/ his representative to attend and produce on a date to be specified, any evidence that the dealer may rely on in support of his return..