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[Cites 0, Cited by 9] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3) in Orissa Value Added Tax Act, 2004

(3)If the dealer fails to appear or cause appearance, or fails to produce or cause production of the books of account and documents as required under sub-section (1), the assessing authority may proceed to complete the assessment to the best of his judgement basing on the materials available in the Audit Visit Report and such other materials as may be available and after causing such enquiry as he deems necessary.