Section 28(3)(iii) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3)(iii) in Uttar Pradesh Value Added Tax Act, 2008

(iii)be served with a notice to show cause, where determination of turnover, input tax credit or reverse input tax credit, or assessment of tax, all or any one of them, as the case may be, are to be made to the best of the judgment of the assessing authority.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 28(3)(iii) in Uttar Pradesh Value Added Tax Act, 2008