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

State of Kerala - Subsection

Section 21C(4) in Kerala General Sales Tax Rules, 1963

(4)If any dealer fails to submit any return as provided under sub-section (1) of section 17 or files incorrect return and fails to file a fresh return as provided under sub-rule (3), the assessing authority shall estimate the turnover for the return period and complete the assessment to the best of its judgement.