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[Cites 0, Cited by 0] [Section 44A] [Entire Act]

State of West Bengal - Subsection

Section 44A(5) in West Bengal Value Added Tax Act, 2003

(5)If upon verification of the statement referred to in sub-section (4) , the Commissioner is not satisfied that the statement furnished by such as soon dealer are correct and complete, he shall proceed to make assessment of the casual dealer as referred to in sub-section (2) of section 48.