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[Cites 0, Cited by 17] [Section 22(6)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(6)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)Any dealer assessed under sub-section (4) may, within a period of thirty days from the date of service of the assessment order, apply to the assessing authority for re-assessment, along with the correct and complete return as prescribed. On such application, the assessing authority shall, if it is satisfied that the failure to submit the return in time was due to reasons beyond the control of the applicant, cancel the assessment made and make a fresh assessment on the basis of the return submitted: