Section 28(2)(i) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 4] [Section 28(2)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2)(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)the assessing authority is satisfied about correctness of turnover of sale or purchase or both, as the case may be, disclosed by the dealer, it may assess the amount of tax payable by the dealer on such turnover and determine the amount of input tax credit admissible to the dealer or amount of reverse input tax credit payable by the dealer; and

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State of Uttar Pradesh - Subsection

Section 28(2)(i) in Uttar Pradesh Value Added Tax Act, 2008