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[Cites 0, Cited by 1] [Section 64(4)] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(4)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)who have filed returns, but in the opinion of the Commissioner he is not satisfied with the correctness of any return filed, any claim made, deduction claimed or turnover disclosed in any such return; or