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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(4)(ii) in Kerala General Sales Tax Rules, 1963

(ii)If the statement submitted by the dealer appears to the assessing authority to be incorrect or incomplete or otherwise not in order it shall, after making such enquiry as it considers necessary and after giving the dealer an opportunity of being heard pass such orders as it thinks fit, giving reasons in writing.