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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(2) in Jharkhand Entertainments Tax Act, 2012

(2)In case an assessee / proprietor does not furnish any return or fails to produce accounts for assessment as required under sub-section (J), the prescribed authority may, after giving the assessee / proprietor a reasonable opportunity of being heard, assess the amount of tax payable by such assessee / proprietor, to the best of his judgment.