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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(5) in Himachal Pradesh General Sales Tax Act, 1968

(5)If a dealer does not furnish returns in respect of any period by the prescribed date, the assessing authority shall, within five years after the expiry of such period, after giving a dealer a reasonable opportunity of being heard, proceed to assess, to the best of his judgement, the amount of tax, if any, due from he dealer.