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[Cites 0, Cited by 1] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(5) in Delhi Sales Tax Act, 1975

(5)If a dealer fails to furnish returns in respect of any period by the prescribed date, the Commissioner shall, after giving the dealer a reasonable opportunity of being heard, assess to the best of his judgment the amount of tax, if any, due from him.