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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(5) in The Gujarat Value Added Tax Act, 2003

(5)If the Commissioner is unlawfully prevented from conducting the proceedings under this section, he may assess to the best of his judgement the amount of tax due from the dealer and may further direct that the dealer shall pay, by way of penalty, in addition to the amount of tax so assessed, a sum equal to the tax amount.