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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(3) in M.P. Minor Mineral Rules, 1996

(3)If the assessee fails to submit returns as required under sub-rule (2) or the returns filed appear to be incorrect, the assessing authority may hold such inquiry as it may deem fit and assess royalty of the assessment year :Provided that the assessing authority shall give reasonable opportunity of being heard to an assessee before taking any action under this sub-rule.