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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in The Andhra Pradesh Value Added Tax Act, 2005

(1)Where a VAT dealer or TOT dealer fails to file a return in respect of any tax period within the prescribed time, the authority prescribed shall assess the dealer for the said period for such default in the manner prescribed.