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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(c) in Service Tax 1994

(c)the Central Excise Officer is not satisfied with the correctness or the completeness of the accounts of the assessee, the Central Excise Officer, after taking into account all the relevant material which he has gathered, shall, by an order in writing, make the assessment of the value of taxable service to the best of his judgment and determine the sum payable by the assessee or refundable to the assessee on the basis of such assessment.