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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(4) in The Andhra Pradesh Value Added Tax Act, 2005

(4)Every dealer shall be deemed to have been assessed to tax based on the return filed by him, if no assessment is made within a period of four years from the date of filing of the return.