Section 28(2)(ii) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 3] [Section 28(2)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)where assessing authority is of the opinion that turnover of sale or purchase or both, as the case may be, disclosed by the dealer is not worthy of credence, it may determine to the best of its judgment the turnover of sale or purchase or both, as the case may be, and assess the tax payable on such turnover and determine admissible amount of input tax credit and reverse input tax credit payable by the dealer.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 28(2)(ii) in Uttar Pradesh Value Added Tax Act, 2008