Section 33 in Arunachal Pradesh Goods Tax Act, 2005
33. Self assessment.
(1)Where a return is furnished by a person as required under sections 28 or 29 which contains the prescribed information and complies with the requirements of this Act and the rules -(a)the Commissioner is taken to have made, on the day on which the return is furnished, an assessment of the tax payable of the amount specified in the return;(b)the return is deemed to be a notice of the assessment and to be under the hand of the Commissioner; and(c)the notice referred to in paragraph (b) is deemed to have been served on the person on the day on which the Commissioner is deemed to have made the assessment.(2)No assessment shall arise under sub-section (1), if the Commissioner has already made an assessment of tax in respect of the same tax period under another section of this Act.
