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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2)(b) in The Gujarat Value Added Tax Act, 2003

(b)if the dealer who has been served the notice under clause (a) fails to comply with requirement of clause (a), the Commissioner shall determine the amount of tax payable in the manner as may be prescribed and serve on such dealer an order of the provisional assessment.