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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(5) in Telangana Value Added Tax Act, 2005

(5)Where any willful evasion of tax has been committed by a dealer, an assessment shall be made to the best of his judgment by the authority prescribed within a period of six years of date of filling of the return or the first return relating to such offence.