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[Cites 0, Cited by 5] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(3) in The Andhra Pradesh Value Added Tax Act, 2005

(3)Where the authority prescribed is not satisfied with a return filed by the VAT dealer or TOT dealer or the return appears to be incorrect or incomplete, he shall assess to the best of his judgement within four years of due date of the return or within four years of the date of filing of the return whichever is later.