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

State of Bihar - Subsection

Section 6A(4) in The Bihar Electricity Duty Act, 1948

(4)If the assessee fails to file returns in respect of any period, the prescribed, authority shall, after giving the assessee reasonable opportunity of being heard, assess, to the best of his judgement the amount of duty, if any, due from the assessee.