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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(4) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001

(4)If a person fails to comply with the requirements of any notice issued under subsection (3), the Assessing Authority shall determine the purchase value of the specified goods under the proviso to clause (i) of section 2 and assess to the best of his judgement, the amount of tax due from him.