Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(iv) in Chhattisgarh State Electricity Rules, 2006

(iv)The provisional order of assessment made by the assessing officer shall be served upon the person within a period of three (3) days from the dale of inspection. Assessment shall be made as per the provisions contained in Section 126 of the Act.