Section 39(1)(a) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 4] [Section 39(1)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(1)(a) in The Karnataka Value Added Tax Act, 2003

(a)may, based on any information available, re-assess, to the best of its judgement, the additional tax payable together with any penalty and interest ; and

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State of Karnataka - Subsection

Section 39(1)(a) in The Karnataka Value Added Tax Act, 2003