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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1) in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958

(1)If the assessing authority is satisfied without requiring the presence of a dealer or the production by him of any evidence that the return furnished by him is correct and complete, he shall assess the amount of tax due from the dealer on the basis of such return.