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[Cites 0, Cited by 21] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3) in The Kerala Value Added Tax Act, 2003

(3)If any dealer fails to submit any return as provided under subsection (1) of section 20 or files incorrect return and fails to file a fresh return as provided under sub-section (2), the assessing authority shall estimate the turnover of the return period and complete the assessment to the best of its judgement.