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[Cites 0, Cited by 4] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(6) in Gujarat Sales Tax Act, 1969

(6)If the Commissioner has reason to believe that a dealer is liable to pay tax in respect of any period, but has failed to apply for registration within time as required by section 29, the Commissioner shall, after giving him a notice in the prescribed form for a reasonable opportunity of being heard, assess to the best of his judgment, the amount of tax (if any) due from the dealer in respect of such period, and any period subsequent thereto.