Section 24(3)(b) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(3)(b) in The Rajasthan Value Added Tax Act, 2003

(b)does not furnish revised return or returns, as the case may be, or the revised return or return, as the case may be, furnished by the dealer is not in terms of the notice, the assessing authority or the officer authorised by the Commissioner, after giving an opportunity of being heard to the dealer and after conducting such enquiry as he may consider necessary, shall assess the dealer to the best of his judgment on the basis of the material available on record.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 24(3)(b) in The Rajasthan Value Added Tax Act, 2003