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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(2)If the assessing authority is satisfied that the return furnished by a person liable to pay tax is correct and complete, he shall assess the amount of tax due from the person on the basis of such return.