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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Kerala - Subsection

Section 19A(c) in The Kerala General Sales Tax Act, 1963

(c)if the return submitted by a dealer under clause (a) appears to the assessing authority to be incorrect or incomplete, the assessing authority shall, after making such inquiry as it may consider necessary and after taking into account all relevant materials gathered by it, assess the dealer to the best of its judgement.