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

State of Tamilnadu - Subsection

Section 28(2) in Tamil Nadu Value Added Tax Act, 2006

(2)Before making the re-assessment under sub-section (1), the assessing authority may make such enquiry as it may consider necessary and give the dealer concerned a reasonable opportunity to show cause against such re-assessment.