Section 34(8A)(c) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 34(8A)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(8A)(c) in The Gujarat Value Added Tax Act, 2003

(c)The assessment under this sub-section shall be made separately in respect of the transaction or claim relating to the said period or periods to the best of the judgment of the prescribed authority where necessary and irrespective of any assessment made under this sub-section, the dealer may be assessed separately under the other provisions of this section in respect of the said period or periods:

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State of Gujarat - Subsection

Section 34(8A)(c) in The Gujarat Value Added Tax Act, 2003