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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(3)(a) in The Delhi Excise Act, 2009

(a)the Assistant Commissioner may, within four years from the relevant date, serve notice on the person chargeable with the duty 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;