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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(e) in Tamil Nadu Value Added Tax Act, 2006

(e)if no return is submitted by the dealer under clause (a), the assessing authority may, within five years within which such returns must have been submitted, proceed to assess the tax payable on the amount referred to in the said clause: