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[Cites 0, Cited by 5] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(d) in Tamil Nadu Value Added Tax Act, 2006

(d)if the return submitted by a dealer under clause (a) appears to the assessing authority to be incorrect or incomplete, the assessing authority shall, after making such enquiry, as it may consider necessary and after taking into account all relevant materials gathered by it, assess the dealer to the best of its judgment: