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[Cites 0, Cited by 13] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(4) in The Andhra Pradesh Value Added Tax Act, 2005

(4)The authority prescribed may, based on any information available or on any other basis, conduct a detailed scrutiny of the accounts of any VAT dealer or TOT dealer and where any assessment as a result of such scrutiny becomes necessary, such assessment shall be made within a period of four years from the end of the period for which the assessment is to be made.