Section 6(2)(a) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

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State of Gujarat - Subsection

Section 6(2)(a) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(a)If the Collector is not satisfied that the return furnished under sub-section (1) of section 5 is complete or he has reason to believe that it is incorrect and he thinks it necessary to require the presence of the proprietor or the production of further evidence, he shall serve on such proprietor in the prescribed manner a notice requiring him on a date and at a place specified therein either to attend and produce or cause to be produced all evidence on which such proprietor relies in support of his return or to produce such evidence as is specified in the notice.

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State of Gujarat - Subsection

Section 6(2)(a) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977