Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 41] [Entire Act] State of Gujarat - Subsection Section 41(4) in Gujarat Sales Tax Act, 1969 (4)It a dealer fails to comply with the terms of any notice issued under sub-section ( 3), the Commissioner shall assess, to the best of his judgment, the amount of tax due from him.
