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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Plantations (Additional Tax) Act, 1960

(2)If the assessing authority is not satisfied that the return is correct and complete, he shall serve on the person who made the return a notice requiring him, on the date specified therein, either to attend the office of the assessing authority or to produce, or to cause to be produced, any evidence on which such person may rely in support of the return.