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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(5) in Gujarat Sales Tax Act, 1969

(5)If a dealer does not furnish declarations or 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.