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[Cites 0, Cited by 10] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(1) in The Karnataka Value Added Tax Act, 2003

(1)Every dealer shall be deemed to have been assessed to tax based on the return filed by him under Section 35, except in cases where the Commissioner may notify the dealer of any requirement of production of accounts in support of a return filed for any period.