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[Cites 0, Cited by 0] [Section 18B] [Entire Act]

State of Kerala - Subsection

Section 18B(2) in Kerala General Sales Tax Rules, 1963

(2)If the assessing authority, after scrutiny of the statements, the return and audit reports is satisfied that the particulars furnished are correct and complete, finally assess on the basis of the return, the tax or taxes payable under Section 5 or notified under Section 10 for the year to which the return relates.