(4)The amount of-(a)Tax due where return have been filed without full payment of tax due: or(b)Tax assessed under section 39, 40, 42, 43, 44, or 45 less the sum already paid in respect of any tax period, together with interest required to be paid and the penalty, if any, imposed under section 42, 43 or section 44; or(c)Penalty imposed under any provision of this Act not covered by clause (b); or(d)Any other dues under this Act,shall be paid by the dealer in the manner provided under sub-section (2) within thirty days from the date of service of the notice issued by the assessing authority for the purpose.
