19. Time limit for completion of assessment and re-assessments.
(1)No assessment shall be made under section 17 after the expiry of three years from the end of the year in respect of which of part of which the assessment is made or, in a case where the dealer has furnished a return or a revised return under sub-section (4) of section 16 after the expiry of two years in which such, return or revised return is received by the Assessing Officer, whichever is later:Provided that in a case falling under sub-section (6) of section 17, the assessment may be made at any time before the expiry of eight years from the end of the year in respect of which or part of which the assessment is made under that sub-section.(2)No re-assessment under section 18 shall be made -(a)In a case falling under clause (1) of that section, after the expiry of three years; and(b)In a case falling under clause (b) of that section after the expiry of one year from the end of the year in which the notice under that section is served on the dealer.(3)Notwithstanding anything contained in sub-section (1) or sub-section (2) an assessment, re-assessment or re-computation to give effect to any order or direction in appeal, revision or references, may be made at any time before the expiry of two years from the end of the year in which the order in appeal, revision or reference is communicated to the Assessing Officer.Explanation. - In computing the period of limitation for the purposes of sub-section (1) or sub-section (2), the period during which the assessment proceeding is stayed by an order or injunction of any court or other authority, shall be excluded and such proceeding may be completed within one year from the end of the year in which the stay was vacated as if the limitation period had not expired.
