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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 31(3)(a) in The Dadra and Nagar Haveli Excise Regulation, 2012

(a)the District Excise Officer may, within three years from the relevant date, serve notice on the person chargeable with the duty of excise which has not been levied or paid or which has been short-levied or short-paid or to whom the refund has erroneously been made, requiring him to show cause why he should not pay the amount specified in the notice.